Section 25 in Gujarat Civil Services (Conduct) Rules, 1971
25. Association of name of Government servant with Public Institution or Works.
- No Government servant shall except with the previous sanction of Government associate his own name or allow it to be associated with any public institution like libraries, hospitals, schools and roads or such objects as shields, trophies, prizes, medals or cups. A Government servant shall not allow any member of his family living with or wholly dependent upon him to associate his/her name with any such institution or object.
