Section 19(5) in The Orissa Government Servants' Conduct Rules, 1959
(5)No Government servant shall have in the ordinary courses of business with a Bank or firm of a standing borrow money from, or otherwise place himself under pecuniary obligation to any person within the local limits of his authority not shall he permit any member of his family, except with the previous sanction of the Government to enter into any such transaction:Provided that a Government servant may accept a purely temporary loan of small amount, free of interest, from a personal friend or relative or operate a credit account with a bona fide tradesman.Note-A pecuniary obligation means not only obligation arising out of a cash transaction, but also the acceptance without consideration of any service or facility other than trifling value.
