132. Public demonstration subscriptions for funds.
(1)No member of the service or officer or servant of Market Committee shall receive or take part in the presentation of an address in his honour or in the honour of any member of service or officer or other servant of Market Committee without the previous sanction of the Market Committee and the Appointing Authority.(2)No member of the service or officer or servant of Market Committee shall solicit subscriptions for any fund or take in part in collection of money for any public or local purpose except with the previous sanction of the Market Committee, and the Appointing Authority.(3)A member of the service or officer or servant of a Market Committee may, however, attend as entertainment or a farewell party of a private or informal character given in his honour or any member of service or officer or servant of Market Committee.
