Section 25 in The Orissa Government Servants' Conduct Rules, 1959
25. [ Employment of Government servant outside his formal duties. [Original Rule 25 deleted and Rules 26 to 35 re-numbered as Rules 25 to 34 vide P. & S. Department Notification No.2R/1-18/60-4386-Gen., dated the 16th April, 1960, published in Orissa Gazette Part-III, page-385 of 1960.]
- A Government servant whose whole time is at the disposal of the Government which pays him may be employed in any manner required by the appropriate authority. For all his actions in such employment whether it is paid or honorary or whether it is under Government or under any other public or private body or institution, he shall be held responsible to Government irrespective of the fact whether such employment is outside the normal duties of the post he holds at the time under Government.] [Substituted vide Notification No. 6883-Gen./12.5.1973.]Note - The appropriate authority with reference to this rule shall be in case of Government servants belonging to a State service, the Government and in other cases the Head of the Department.
