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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(i) in Gujarat Civil Services (Conduct) Rules, 1971

(i)No class I or II officer shall, except with the previous sanction of the Government permit his son or any member of his family to accept employment in any [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] with which he has official dealing or in any other [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] having official dealings with the Government.