Section 12(3) in The Assam Civil Services (Conduct) Rules, 1965
(3)No Government servant shall without the previous sanction of the Government, except in the discharge of his official duties, take part in the registration, promotion or management of any bank or other company which is required to be duly registered under the Companies Act, or any other law for the time being in force or any Co-operative Society for commercial purposes:Provided that a Government servant may take part in the registration, promotion or management of a Co-operative Society substantially for the benefit of Government servants, duly registered under any other law for the time being in force; or of a literary, scientific or charitable society duly registered under the Societies Registration, Act 1860 (21 of 1860), or any corresponding law in force.
