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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(ii) in Gujarat Civil Services (Conduct) Rules, 1971

(ii)in a case falling under clause (d) or clause (e) of this sub-rule, his official duties shall not suffer thereby and he shall, within a period of one month of his taking part in such activity, report to the Government giving details of the nature of his participation.