Section 15 in The M.P. Civil Services (Conduct) Rules, 1965
15. Public demonstration in honour of Government servants.
- No Government servant shall except With the previous sanction of the Government, receive any complimentary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour, or in honour of any other Government servant :Provided that nothing in this rule shall apply to :-(i)a farewell entertainment of a substantially private and informal character held in honour of a Government servant or any other Government servant on the occasion of his retirement or transfer or any person who has recently quit the service of any Government; or(ii)the acceptance of simple and inexpensive entertainment arranged by public bodies or institutions.Note. - Exercise of pressure or influence of any sort on any Government servant to induce him to subscribe towards any farewell entertainment even if it is of a substantial private or informal character, and the collection of subscriptions from Class III or Class IV employees under any circumstances for the entertainment of any Government servant not belonging to Class III or Class IV, is forbidden.
