Section 5A in Rajasthan Civil Services (Conduct) Rules, 1971
5A. [ Sanction of contract etc. [Inserted by Notification No. G.S.R. 102, dated 3.3.2008.]
- No Government servant shall in the discharge of his official duties deal with any matter or give or sanction any contract, lease, allotment letter or authorization to any company or firm or any other person, if any member of his family is employed in the company or firm or under that person or if he or any member of his family is interested in such matter in any other manner. The Government servant shall refer every such matter to his superior official and the matter or contract shall thereafter be disposed of according to the instructions of the authority to whom the reference is made.]
