Section 19 in Rajasthan Civil Services (Conduct) Rules, 1971
19. Investment, lending and borrowing.
(1)No Government servant shall speculate in any stock, share or other investment.Explanation. - Frequent purchase or sale or both of share, securities or other investments shall be deemed to be speculation within the meaning of this sub-rule.(2)No Government servant 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.(3)If any question arises whether any transaction is of the nature referred to in sub-rule (1) or sub-rule (2), the decision of the Government thereon shall be final.(4)(i)No Government servant shall, save in the ordinary course of business with a Bank or a firm of standing duly authorised to conduct banking business, either himself or through any member of his family or any other person acting on his behalf -(a)lend or borrow money, as principal or agent, to or form any person with in 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(b)lend money to any person on interest or in a manner whereby return in money or in kind is charges or paid:Provided that a Government servant may, give to, accept from, a relative or personal friend, a purely temporary loan of a small amount with or without interest, or operate a credit account with a bona fide tradesman or make an advance of pay to his private employees.(ii)When a Government servant is appointed or transferred to a post of such nature as would involve him in the breach of any of the provisions of sub-rule (2) or sub-rule (4) he shall forthwith report the circumstances to the prescribed authority and shall thereafter act in accordance with such orders as may be made by such authority.(5)Every Government servant shall report within a period of one month to the authority prescribed in explanation (2) under rule 21, every loan advance or received by him, whether in his own name or in the name of his family, if the amount of such loan exceeds. Rs.5,000.
