Section 18 in The Orissa Government Servants' Conduct Rules, 1959
18. Action in respect of a relation.
(1)Where a Government servant submits any proposal or opinion to take any other action, whether for or against any individual related to him, whether the relationship be distant or near he shall with every such proposal, opinion or action, expressly state whether the individual is related to him, and if so related, the nature of the relationship.(2)Where a Government savant has by any law, rule or order in force, power of deciding finally any proposal, opinion or any other action, and that proposal, opinion or action, is in respect of an individual related to him, whether the relationship be distant or near and whether that proposal, opinion or action affects the individual favourably or otherwise, he shall not take a decision but shall submit the case to his superior officer after explaining the reasons and the nature of relationship.
