Section 5 in Bihar Government Servant's Conduct Rules, 1976
5. Employment of near relatives of Government servant in private undertaking.
(1)No Government servant shall use his position or influence directly or indirectly to secure employment for any member of his family in any private undertaking with which he has official dealing or in any other undertaking having official dealing with the Government.(2)No Government servant shall, except with the previous sanction of the Government, permit his son, daughter or other dependent to accept employment in any private undertaking with which he has official dealing or in any other undertaking having official dealing with the Government;Provided that where the acceptance of any employment cannot await the prior permission of the Government or is otherwise considered urgent the matter shall be reported to the Government; and the employment may be accepted provisionally subject to the permission of the Government.(3)If a member of the family of Government servant accepts any employment referred to above even after Government have refused permission, the Government shall make a report to that effect to the Government and shall also intimate whether he has had any official dealings with that undertaking.(4)(a)No Government servant shall in the discharge of his official duties, deal with any matter relating to, or award any contract in favour of an undertaking or any other person, if any member of his family is employed in the undertaking or under that person or if he or any member of his family is interested in such undertaking or other person in any other manner.(b)In any case referred to in clause (a), the Government servant shall refer the matter to his official superior and the case shall thereafter be disposed of according to the instructions of the official superior.
