Section 17 in The Orissa Government Servants' Conduct Rules, 1959
17. Private trade or employment.
(1)No Government servant shall except with the previous sanction of the Government, engage directly or indirectly in any trade or business or undertake any employment :[Provided that a Government servant may, without such sanction undertake honorary work of a social or charitable nature or occasional work, a literary, artistic or scientific character, subject to the following conditions namely :(i)he shall, within one month of his undertaking any such work report to the Government giving full details ;(ii)his official duties do not thereby suffer ; and(iii)he shall discontinue any such work, if so directed by the Government:]Provided further that, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation - (i) Canvassing by a Government servant in support of the business of insurance agency, commission agency etc., owned or managed by any member of his family shall be deemed to be a breach of this sub-rule.(ii)[ * * *] [Deleted vide Notification No. 15559/Gen., dated 1.7.1980](2)No Government servant shall, except with the previous sanction of the Government take part in the registration, promotion or management of any Bank or other company registered under the Indian Companies Act, 1956 or any other law for the time being in force :[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 or of a literary, scientific or charitable society registered under the Societies Registration Act 21 of 1960 or any corresponding law in force, subject to the following conditions namely :(i)he shall within one month of his taking part in any such activity, report to the Government giving full details;(ii)his official duties do not thereby suffer ; and(iii)he shall discontinue taking part in any such activities, if so directed by the Government:]Provided further that if taking part in any such activity involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.(3)No Government servant shall hold a lottery, for the disposal of his property or for any other purpose, except with the permission of the Government.(4)A Government servant who is about to quit the station, district or other local limits for which he has been appointed may, without reference to any authority, dispose of his movable property by circulating lists of it among the community generally or by causing it to be sold by public auction.(5)[ Every Government servant shall, if any member of his family is engaged in trade or business or owns or manages an insurance agency or commission agency, report that fact to Government.] [Added vide Notification No. 13647-Gen./5.8.1970.]
