Section 22 in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
22. Officer or employee not to seek outside Employment or Business or to Promote Family Business.
- No officer or employee shall accept, solicit or seek any outside activity, employment or office whether stipendary or honourary without the previous sanction of the Competent Authority.Provided that an officer or employee may, without such sanction, undertake the honorary work of a social or charitable nature or occasional work of a literary, artistic, scientific, professions, cultural, educational, religious or social character, subject to the conditions that his official duties do not thereby suffer:Provided further that he shall not undertake or shall discontinue such work if so directed by the Competent Authority.Explanation: For the purposes of this regulation, -(1)every officer or employee shall report to the Bank if any member of his family is engaged in a trade or business or owns or manages insurance agency or commission agency,(2)canvassing by an officer or employee in support of the business of insurance agency or commission agency, owned or managed by a member of his family shall be deemed to be a breach of this regulation.(3)no officer or employee shall without the previous sanction of the Bank 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 (1 of 1956) or any other law for the time being in force or any cooperative society for commercial purposes:Provided that an officer or an employee may take part in registration, promotion or management of a cooperative society registered under the Cooperative Societies Act, 1912 (2 of 1912) or any other law for the time being in force or of a literary, scientific or charitable society registered under the Societies Registration Act, 1860 (21 of 1860) or any corresponding law for the time being in force,(4)no officer or employee shall accept any fee for any work done by him for any public body or any private person without the sanction of the Competent Authority.
