Section 11 in The U.P. Government Servant's Conduct Rules, 1956
11. [ Gift. [Substituted by Notification No. 13/V/98-Ka-1-1998, dated 17th October, 1998, published in U.P. Gazette, (Extraordinary), Part 4, Section (Ka), dated 17th October, 1998.]
- A Government servant shall not without previous approval of Government-(a)accept directly or indirectly on his own behalf or on behalf of any other persons, or(b)permit any member of his family who is dependent on him, to accept, any gift, gratuity or reward from any person other than a close relation :Provided that he may accept or permit any member of his family to accept from a personal friend, a wedding present or a present on a ceremonial occasion,' of a value not exceeding one-tenth of the basic pay of Government servant. All Government servants, shall, however, use their best endeavour to discourage even the tender of such presents.IllustrationThe citizens of a town decide to present to 'A' a Sub-Divisional Officer, a watch, exceeding in value Rs. one-tenth of his basic pay in appreciation of the services rendered by him during the flood.'A' cannot accept the present without the previous approval of the Government.]
