Section 21 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
21. Investments, lending and borrowering.
(1)No employee shall speculate in any stock, share or other investment :Provided that nothing in this sub-regulation shall apply to occasional investments made through stock brokers or other persons duty authorised and licensed or who have obtained a certificate of registration under the relevant law.Explanation. - Frequent purchase or sale or both, of shares, securities or other investments, shall be deemed to be speculation within the meaning of this sub-regulation.(2)No employee shall make, or permit any member of his family or any person acting on his behalf to make any investment, which is likely to embarrass or influence him in the discharge of his official duties. For this purpose, any purchase of shares out of the quotas reserved for Directors of companies or their friends and associates shall be deemed to be an investment which is likely to embarrass the employee.(3)If any question arises whether any transaction is of the nature referred to in sub-regulation (1) or sub-regulation (2), the decision of the Commission thereon shall be final.(4)(i)No employee shall, save in the ordinary course of business with a bank or a public limited company, either himself or through any member of his family or any other person acting on his behalf,(a)lend or borrow or deposit money, as a principal or an agent, to, or from or with, any person or firm or private limited company within the local limits of his authority or with whom he is likely to have official dealings or otherwise place himself under any pecuniary obligation to such person or firm or private limited company; or(b)lend money to any person at interest or in a manner whereby return in money or in kind is charged or paid :Provided that an employee may give to, or accept from a relative or a personal friend a purely temporary loan of a small amount free of interest, or operate credit account with a bona fide tradesman or make an advance of pay to his private employee :Provided further, that nothing in this sub-regulation shall apply in respect of any transaction entered into by an employee with the previous sanction of the prescribed authority.(ii)When an employee is appointed or transferred to a post of such nature as would involve him in the breach of any of the provisions of sub-regulation (2) or sub-regulation (4), he shall forthwith report the circumstances to the prescribed authority and shall thereafter act in accordance with such order as may be made by such authority.
