Section 19(2) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(2)An employee may, without the previous sanction of the Chief Executive Officer,(a)undertake honorary work of a social or charitable nature; or(b)undertake occasional work of a literary, artistic or scientific character; or(c)participate in sports activities as an amateur; or(d)take part in the registration, promotion or management (not involving the holding of an elective office) of a literary, scientific or charitable society or of a club or similar organisation, the aims or objects of which relate to promotion of sports, cultural or recreational activities, registered under the Societies Registration Act, 1860 (21 of 1860), or any other law for the time being in force; or(e)take part in the registration, promotion or management (not involving the holding of elective office) of a co-operative society substantially for the benefit of the employees registered under the Co-operative Societies Act, 1912 (2 of 1912) or any other law for the time being in force :Provided that-(i)he shall discontinue taking part in such activities, if so directed by the Commission; and(ii)in a case falling under clause (d) or clause (e) of this sub-regulation, his official duties shall not suffer thereby and he shall, within a period of one months of his taking part in such activity, report to the Commission giving details of the nature of his participation.
