823. The acceptance or gifts or rewards by educational officers.
- Educational Officers in common with other officers in Government service are bound by the following rules:-(1)No officer may, without the previous sanction of the State Government directly or indirectly accept, either on his own behalf or on behalf of any other person any gift, gratuity or reward or any promise of a gift, gratuity or reward, from any one. In practice, however, this rule is to be interpreted with reasonable latitude and common-sense so as to avoid inconvenience and unnecessary interference. The rule primarily relates to the actions of a Government officer, as such, and not to his actions as a private individual in the observation of customary social, religious and caste obligations. If a gift is offered in accordance with such observances and is not induced by the recipient's official position it will generally be unobjectionable.(2)No officer may, without the sanction of Government previously obtained, receive any trowel, key or other similar article offered to him at ceremonial function such as the laying of a foundation stone, or opening of a school building.(3)No officer may accept a dali. This order, however, is not intended to prevent the giving of presents on occasions when they would be required by the customs of ordinary social intercourse and where it is clear that the present would have been given had the recipient not been a Government officer.(G. O. no. 3775-3876-A., dated the 16th June 1913, D.O. circular no. 12A., dated the 9th October 1914 and Resolution no. 1802-A., dated the 16th July 1919.)
