Section 16(4) in Gujarat Civil Services (Conduct) Rules, 1971
(4)No Government servant shall except with the previous sanction of the Government lend money to any person possessing land or valuable property within the local limits under his authority or at interest to any person :Provided that a Government servant may advance a small amount free of interest to a personal friend or relative, or a private servant even if such person possesses land within the local limit of his authority.
