Section 27 in The U.P. Government Servant's Conduct Rules, 1956
27. Canvassing or no.
- official or other outside influence.-No Government servant shall bring or attempt to bring whether himself, personally or through a member of his family, any political or other outside influence to bear upon any question relating to his interest in respect of matters pertaining to his service.[Explanation. [Added by Notification No. 936-II-B/152 (4)-58, dated 21-5-1959.] - An act done by the wife or husband, as the case may be, or any member of the family of a Government servant and falling within the purview of this rule, shall be presumed to have been done at the instance, or with the connivance, of the Government servant concerned, unless the contrary shall have been proved.]IllustrationA, is Government servant and B a member of the family of A. C is a political party and D is an organisation under C. B gained sufficient prominence in C and became an office bearer of D. Through D, B started sponsoring the cause of A to the extent that B sponsored some resolutions against A's official superior. The action, which will be in violation of the provisions of the above rule on the part of B, shall be presumed to have been done by B at the instance, or with the connivance of A, is able to prove that this was not so.
