Section 16(5) in Gujarat Civil Services (Conduct) Rules, 1971
(5)No Government servant shall, save in the ordinary course of business with a Bank or a firm of standing, borrow money from, or otherwise place himself under pecuniary obligation to any person within the local limits of his authority, or any other person with whom he is likely to have officail dealings, nor shall he permit, any member of his family except with the pervious sanction of the Government, to enter into any such transaction. In case, however, such a transaction is entered into by a member of his family without his permission, it should be reported to Government forthwith.Provided that a Government servant may accept a purely temporary advance of small amount, free of interest from a personal friend or relative or operate a credit account with a bonafide tradesman.
