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Union of India - Section

Section 34 in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010

34. Function in honour of officer or employee.

(1)No officer or employee shall, except with the previous sanction of the Competent Authority, receive any complimentary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour or in the honour of any other officer or employee:Provided that nothing in this sub-regulation shall apply to, -
(i)a farewell entertainment of a substantially private and informal character held in honour of the officer or employee or any other officer or employee on the occasion of his retirement or transfer or any person who has recently quit the service of the Bank; and
(ii)the acceptance of simple and inexpensive entertainment arranged by association of officers or employees.
(2)
(a)No officer or employee shall either directly or indirectly exercise pressure or influence on any officer or employee to induce or compel him to subscribe towards any farewell entertainment;
(b)no officer or employee shall collect subscription for farewell entertainment from any intermediate or lower grade officer or employee for the entertainment of any officer or employee belonging to any higher grade.