Section 14(5) in Bihar Judicial Officer's Conduct Rules, 2017
(5)Notwithstanding anything contained in sub-rule (2) and (3) a Judicial Officer, being a member of the Indian delegation or otherwise, may receive and retain gifts from foreign dignitaries, if the market value of gift received on one occasion doses not exceed rupees ten thousand. In all other cases, the acceptance and retention of such gifts shall be regulated by, the instructions issued by the High Court in this regard from time to time.
