Section 18 in Rajasthan Civil Services (Conduct) Rules, 1971
18. Private trade or employment.
(1)No Government servant shall, except with the previous sanction of the Government engaged directly or indirectly in any trade or business or undertake any other employment:Provided that a Government servant may, without such sanction, undertaken honorary work of a social or charitable nature or occasional work of a literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer, but he shall not undertake, or shall discontinue such work if so directed by the Government.Explanation. - (1) Canvassing by a Government servant in support of the business of insurance agency, commission agency, and of like nature owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub-rule.(2)Every Government servant shall report to the Government if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.(3)No Government servant shall, without the previous sanction of the Government, except in the discharge of his official duties, take part in the registration, promotion or management of any bank or other company which is required to be registered under the Companies Act 1956 (9 of 1956) or any other law for the time being in force or any co-operative society for commercial purpose:Provided that a Government servant may take part in the registration, promotion or management of a co-operative Society substantially for the benefit of Government servants registered under the Rajasthan Co-operative Societies Act, 1956 or any other law for the time being in force, or of a literary, scientific or charitable society registered under the Societies Registration Act, 1890 (21 of 1890) or any corresponding law in force.
