(a) "The Government" means the Central Government;

(b) "Government servant" means any person appointed by Government to any civil service or post in connection with the affairs of the Union and includes a Civilian in a Defence Service;

Explanation.--A Government servant whose services are placed at the disposal of a company, corporation, organisation or a local authority by the Government shall, for the purposes of these rules, be deemed to be a Government servant serving under the Government notwithstanding that his salary is drawn from sources other than the Consolidated Fund of India.

(c) "members of family" in relation to a Government servant includes--

(i) the wife or husband, as the case may be, of the Government servant, whether residing with the Government servant or not but does not include a wife or husband, as the case may be separated from the Government servant by a decree or order of a competent court;

(ii) son or daughter or step-son or step-daughter of the Government servant and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the Government servant or of whose custody the Government servant has been deprived by or under any law;

Every Government servant shall at all times?

(i) maintain absolute integrity;

(ii) maintain devotion to duty; and

(iii) do nothing which is unbecoming of a Government servant.

¹[(iv) commit himself to and uphold the supremacy of the Constitution and democratic values;

(v) defend and uphold the sovereignty and integrity of India, the security of the State, public order, decency and morality;

(vi) maintain high ethical standards and honesty;

(vii) maintain political neutrality;

(viii) promote the principles of merit, fairness and impartiality in the discharge of duties;

(ix) maintain accountability and transparency;

(x) maintain responsiveness to the public, particularly to the weaker section;

(xi) maintain courtesy and good behaviour with the public;

(xii) take decisions solely in public interest and use or cause to use public resources efficiently, effectively and economically;

(xiii) declare any private interests relating to his public duties and take steps to resolve any conflicts in a way that protects the public interest;

(xiv) not place himself under any financial or other obligations to any individual or organisation which may influence him in the performance of his official duties;

(xv) not misuse his position as civil servant and not take decisions in order to derive financial or material benefits for himself, his family or his friends;

(xvi) make choices, take decisions and make recommendations on merit alone;

(xvii) act with fairness and impartiality and not discriminate against anyone, particularly the poor and the under-privileged sections of society;

(xviii) refrain from doing anything which is or may be contrary to any law, rules, regulations and established practices;

(xix) maintain discipline in the discharge of his duties and be liable to implement the lawful orders duly communicated to him;

(xx) maintain confidentiality in the performance of his official duties as required by any laws for the time being in force, particularly with regard to information, disclosure of which may prejudicially affect the sovereignty and integrity of India, the security of the State, strategic, scientific or economic interests of the State, friendly relation with foreign countries or lead to incitement of an offence or illegal or unlawful gain to any person;

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1. Inserted by the Central Civil Services (Conduct) (Third Amendment) Rules, 2014 vide Notification No. GSR845(E) dated 27.11.2014.

No Government servant shall--

(a) in the performance of his official duties, act in a discourteous manner,

(b) in his official dealings, with the public or otherwise adopt dilatory tactics or wilfully cause delays in disposal of the work assigned to him.

Every Government servant shall, at all times--

(i) act in accordance with the Government's policies regarding age of marriage, preservation of environment, protection of wildlife and cultural heritage;

(ii) Observe the Government's policies regarding prevention of crime against women.

(1) ¹[No Government servant shall indulge in any act of sexual harassment of any woman at any work place.

(2) Every Government servant who is incharge of a work place shall take appropriate steps to prevent sexual harassment to any woman at the work place.

Explanation. - (I) For the purpose of this rule,-

(a) "sexual harassment" includes any one or more of the following acts or behaviour (whether directly or by implication) namely:-

(i) physical contact and advances; or

(ii) a demand or request for sexual favours; or

(iii) making sexually coloured remarks; or

(iv) showing pornography; or

(vi) any other unwelcome physical, verbal, non-verbal conduct of a sexual nature.

(b) the following circumstances, among other circumstances, if it occurs or is present in relation to or connected with any act or behaviour of sexual harassment may amount to sexual harassment:-

(i) implied or explicit promise of preferential treatment in employment; or

(ii) implied or explicit threat of detrimental treatment in employment; or

(iii) implied or explicit threat about her present or future employment status; or

(iv) interference with her work or creating an intimidating or offensive or hostile work environment for her; or

(v) humiliating treatment likely to affect her health or safety.

(c) "workplace" includes,-

(i) any department, organisation, undertaking, establishment, enterprise, institution, office, branch or unit which is established, owned, controlled or wholly or substantially financed by funds provided directly or indirectly by the Central Government;

(ii) hospitals or nursing homes;

(iii) any sports institute, stadium, sports complex or competition or games venue, whether residential or not used for training, sports or other activities relating thereto;

(iv) any place visited by the employee arising out of or during the course of employment including transportation provided by the employer for undertaking such journey;

(v) a dwelling place or a house.]]

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1. Substituted by the Central Civil Services (Conduct) Second Amendment Rules, 2014 vide Notification No. GSR823(E) dated 19.11.2014 for the following : -

"3-C. Prohibition of sexual harassment of working women.?

(1) No government servant shall indulge in any act of sexual harassment of any woman at her workplace.

(2) Every Government servant who is in charge of a workplace shall take appropriate steps to prevent sexual harassment to any woman at such workplace.

Explanation.--For the purpose of this rule, [sexual harassment] includes such unwelcome sexually determined behaviour, whether directly or otherwise, as--

(a) physical contact and advances;

(b) demand or request for sexual favours;

(c) sexually coloured remarks;

(d) showing any pornography; or

(c) any other unwelcome physical, verbal or non-verbal conduct of a sexual nature."

(1) No Government servant shall use his position or influence directly or indirectly to secure employment for any member of his family in any company or firm;

(2)     (i) No Class I officer shall, except with the previous sanction of the Government, permit his son, daughter or other dependent, to accept employment in any company or firm with which he has official dealings or in any other company or firm having official dealings with the Government :

Provided that where the acceptance of the employment cannot await prior permission of the Government or is otherwise considered urgent, the matter shall be reported to the Government; and the employment may be accepted provisionally subject to the permission of the Government.

(ii) A Government servant, shall, as soon as he becomes aware of the acceptance by a member of his family of an employment in any company or firm, intimate such acceptance to the prescribed authority and shall also intimate whether he has or has had any official dealings with that company or firm :

Provided that no such intimation shall be necessary in the case of a Class I officer if he has already obtained the sanction of, or sent a report to the Government under Clause (i).

(2) No Government servant shall in the discharge of his official duties deal with any matter or give or sanction any contract of any company or firm any other person if any member of his family is employed in that [company or firm] or under that person or if he or any member of his family is interested in such matter or contract in any other manner and the Government servant shall refer every such matter or contract of his official superior and the matter or contract shall thereafter be disposed of according to the instructions of the authority to whom the reference is made.

(1) No Government servant shall be a member of, or be otherwise associated with, any political party or any organisation which takes part in politics nor shall he take part in, subscribe in aid of, or assist in any other manner, any political movement or activity.

(2) It shall be the duty of every Government servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any other manner any movement or activity which is, or tends directly to be, subversive of the Government as by law established and where a Government servant is unable to prevent a member of his family from taking part in, or subscribing in aid of or assisting in any other manner, any such movement or activity, he shall make a report to that effect to Government.

(3) If any question arises whether a party is a political party or whether any organisation takes part in politics or whether any movement or activity falls within the scope of Sub-rule (2), the decision of the Government thereon shall be final.

(4) No Government servant shall canvass or otherwise interfere with, or use his influence in connection with or take part in, an election to any legislature or local authority : Provided that-

(i) a Government servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;

(ii) a Government servant shall not be deemed to have contravened the provisions of this sub-rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the lime being in force.

Explanation.--The display by a Government servant on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.

No Government servant shall join, or continue to be a member, of, an association the objects or activities of which are prejudicial to the interests of the sovereignty and integrity of India, or public order or morality.

No Government servant shall--

(i) engages himself or participate in any demonstration which is prejudicial to the interests of the sovereignty and integrity of India, the security of the State, friendly relations with foreign Stales, public order, decency or morality, or which involves contempt of court, defamation or incitement to an offence, or

(ii) report to or in any way abet any form of strike or coercion or physical duress in connection with any matter pertaining to his service or the service of any other Government servant.

(1) No Government servant shall, except with the previous sanction of the Government, own wholly or in part, or conduct or participate in the editing or management of, any newspaper or other periodical publication or electronic media.

(2) Nothing in Sub-rule (1) shall apply in case a Government servant in the bona fide discharge of his official duties publishes a book or participates in a public media.

(3) A Government servant publishing a book or participating in a public media shall at all times make it clear that the views expressed by him are his own and not that of Government.

No Government servant shall, in any radio broadcasts or telecast through any electronic media in any document published in his own name or anonymously, peudonymously or in the name of any other person or in any communication to the press of any public utterance, make any statement of fact or opinion--

(i) which has the effect of an adverse criticism of any current or recent policy or action of the Central Government or a State Government;

Provided that in the case of any Government servant included in any category of Government servants specified in the second proviso to Sub-rule (3) of Rule 1, nothing contained in this clause shall apply to bona fide expression of views by him as an office-bearer of a trade union or association of Government servants for the purpose of safeguarding the conditions of service of such Government servants or for securing an improvement thereof.

(ii) which is capable of embarrassing the relation between the Central Government and the Government of any Stale; or

(iii) which is capable of embarrassing the relations between the Central Government and the Government of any foreign State;

Provided that nothing in this rule shall apply to any statement made or views expressed by a Government servant in his official capacity or in the due performance of the duties assigned to him.

(1) Save as provided in Sub-rule (1), no Government servant shall, except with the previous sanction of the Government, give evidence in connection with any inquiry conducted by any person, committee or authority.

(2) Where any sanction has been accorded under Sub-rule (1), no Government servant giving such evidence shall criticise the policy or any action of the Central Government or of a State Government.

(3) Nothing in this rule shall apply to--

(a) evidence given at an enquiry before an authority appointed by the Government, Parliament or a State Legislature; or

(b) evidence given in any judicial enquiry; or

(c) evidence given at any departmental enquiry ordered by authorities subordinate to the Government.

No Government servant shall, except in accordance with any general or special order of the Government or in the performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or information to any Government servant or any other person to whom he is not authorised to communicate such document or information.

Explanation.--Quotation by a Government servant (in his representation to the Head of Office, or Head of Department or President) of or from any letter, circular or office memorandum or from the notes on any file, to which he is not authorised to have access, or which he is not authorised to keep in his personal custody or for personal purposes, shall amount to unauthorised communication of information within the meaning of this rule.

No Government servant shall except with the previous sanction of the Government or of the prescribed authority, ask for or accept contributions to, or otherwise associate himself with the raising of, any funds or other collections in cash or in kind in pursuance of any object whatsoever.

(1) Save as otherwise provided in these, rules, no Government servant shall accept, or permit any member of his family or any other person acting on his behalf to accept, any gift.

Explanation.--The expression 'gift' shall include free transport, boarding, lodging or other service or any other pecuniary advantage provided by any person other than a near relative or personal friend having no official dealings with Government servant.

Note 1.--A casual meal, life or other social hospitality shall not be deemed to be a gift.

Note 2.--A Government servant shall avoid accepting lavish hospitality or frequent hospitality from any individual, industrial or commercial firms, organisations, etc., having official dealing with him.

(2) On occasions, such as weddings, anniversaries, funerals or religious functions, when the making of a gift is in conformity with the prevailing religious or social practice, a Government servant may accept gift from his near relatives or from his personal friends having no official dealings with him, but he shall make a report to the Government if the value of any such gift exceeds--

(i) rupees five thousand in the case of a Government servant holding any Group 'A' post;

(ii) rupees three thousand in the case of a Government servant holding any Group 'B' post;

(iii) rupees one thousand in the case of a Government servant holding any Group 'C' post; and

(iv) rupees five hundred in the case of a Government servant holding any Group 'D' post.

(3) In any other case, a Government servant shall not accept any gift without the sanction of the Government if the value thereof exceeds--

¹[(i) rupees five thousand in the case of a Government servant holding any Group 'A' or Group 'B' post; and

(ii) rupees two thousand in the case of a Government servant holding any Group 'C' post.]

²[(4) Notwithstanding anything contained in sub-rules (2) and (3), a Government servant, being a member of the Indian delegation or otherwise, may receive and retain gifts from foreign dignitaries in accordance with the provisions of the Foreign Contribution (Acceptance or Retention of Gifts or Presentations) Rules, 2012, as amended from time to time.]

(5) A Government servant shall not accept any gifts from any foreign firm which is either contracting with the Government of India or is one which the Government servant had, has or is likely to have official dealings. Acceptance of Gifts by a Government servant from any other firm shall be subject to the provisions of Sub-rule (3).]

1. Substituted by Central Civil Services (Conduct) Amendment Rules, 2019 vide Notification No. GSR531(E) dated 29.07.2019, for the following:-

"(i) rupees one thousands in the case of a Government servant holding any Group 'A' or Group 'B' post,

(ii) rupees two hundred in the case of a Government servant holding any Group 'C' or Group 'D' post."

2. Substituted by Central Civil Services (Conduct) Amendment Rules, 2019 vide Notification No. GSR531(E) dated 29.07.2019, for the following:-

"(4) Notwithstanding anything contained in Sub-rules (2) and (3), a Government servant, being a member of the Indian delegation or otherwise, may receive and retain gifts from foreign dignitaries if the market value of gifts received on one occasion does not exceed one thousand, in all other cases, the acceptance and retention of such gifts shall be regulated by the instructions issued by the Government in this regard from time to time."

No Government servant shall?

(i) give or take or abet giving or taking of dowry; or

(ii) demand directly or indirectly from the parent or guardian of a bride or bridegroom, as the case may be, any dowry.

Explanation.--For the purposes of this rule, "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961).

No Government servant shall, except with the previous sanction of the Government receive any complement, or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour or any other Government servant:

Provided that nothing in this rule shall apply to--

(i) a farewell entertainment of a substantially private and informal character held in honour of a Government servant or any other Government servant on the occasion of his retirement or transfer or any person who has recently quitted the service of any Government; or

(ii) the acceptance of simple and inexpensive entertainments arranged by public bodies or institutions.

Note.--Exercise of pressure or influence of any sort on any Government servant to induce him to subscribe towards any farewell entertainment even if it is of a substantially private or informal character and the collection of subscription forms Class III or Class IV employees under any circumstance for the entertainment of any Government servant not belonging to Class III or Class IV, is forbidden.

(1) Subject to the provisions of Sub- rule (2), no Government servant shall, except with the previous sanction of the Government--

(a) engage directly or indirectly in any trade or business; or

(b) negotiate for, or undertake, any other employment, or

(c) hold an elective office, or canvass for a candidate or candidates for an elective office, in any body, whether incorporated or not, or

(d) canvass in support of any business or insurance agency, commission agency, etc., owned or managed by any member of his family, or

(e) take part except in the discharge of his official duties, in the registration, promotion or management of any bank or other company registered or required to be registered, under the Companies Act, 1956 (1 of 1956) of any other law for the time being in force, or of any Co-operative Society for commercial purposes.

(f) participate in or associate himself in any manner in the making of?

(i) a sponsored media (radio or television) programme; or

(ii) a media programme commissioned by Government media but produced by a private agency, or

(iii) a privately produced media programme including video magazine;

Provided that no previous permission shall be necessary in case where the Government servant participates in a programme produced or commissioned by Government media in his official capacity.]

(2) A Government servant may, without the previous sanction of Government,--

(a) undertake honorary work of a social or charitable nature, or

(b) undertake occasional work of a literary, artistic or scientific character, or

(c) participate in sports activities as an amateur, or

(d) take part in the registration, promotion or management (not involving the holding of an elective office) of a literary, scientific or charitable society or of a club or similar organisation, the aims or objects of which relate to promotion of sports, cultural or recreational activities, registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for the time being in force, or

(e) take part in the registration, promotion o management (not involving the holding of elective office) or a Co-operative society substantially for the benefit of Government servants, registered under the Co-operative Societies Act, 1912 (2 of 1912) or any other law for the time being in force :

Provided that--

(i) he shall discontinue taking part in such activities, if so directed by the Government; and

(ii) in a case falling under Clause (d) or Clause (e) of this sub-rule, his official duties shall not suffer thereby and he shall, within a period of one month of his taking part in such activity, report to the Government giving details of the nature of his participation.

(3) Every Government servant shall report to the Government if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.

(4) Unless otherwise provided by general or special orders of the Government, no Government servant may accept any fee for any work done by him for any private or public body or any private person without the sanction of the prescribed authority.

Explanation,--The term 'fee' used her shall have the meaning assigned to in it Fundamental Rule 9 (6-A).

(1) Save as otherwise provided in any law for the time being in force, no Government servant shall sublet, lease or otherwise allow occupation by any other person of Government' accommodation which has been allotted to him.

(2) A Government servant shall, after the cancellation of his allotment of Government accommodation vacate the same within the time limit prescribed by the allotting authority.

(1) No Government servant shall speculate in any stock, share or other investment.

Provided that nothing in this sub-rule shall apply to occasion investment made through stock brokers or other persons duty authorised and licensed or who have obtained a certificate of registration under the relevant law.

Explanation.--Frequent purchase or sale or both, of shares, 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 this family or any person acting on this behalf to make, any investment which is likely to embarrass or influence him in the discharge of his official duties. For this purpose, any purchase of shares out of the quotas reserved for Directors of Companies or their friends and associates shall be deemed to be an investment which is likely to embarrass the Government servant.

(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 public limited company, either himself or through any member of his family or any other person acting on his behalf.--

(a) lend or borrow or deposit money, as a principal or an agent to, or from or with any person or firm or private limited company within 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 firm or private limited company; or

(b) lend money to any person at interest or in a manner whereby return in money or in kind is charged or paid;

Provided that a Government servant may, give to, or accept from, a relative or a personal friend a purely temporary loan of n small amount free of interest, or operate a credit account with a bona fide tradesman or make an advance of pay to his private employee.

Provided further that nothing in this sub-rule shall apply in respect of any transaction entered into by a Government servant with the previous sanction of the Government.

(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 order as may be made by such authority.

A Government servant shall so manage his private affairs as to avoid habitual indebtedness or insolvency. A Government servant against whom any legal proceeding is instituted for the recovery of any debt due from him or for adjudging him as an insolvent, shall forthwith report the full facts of the-legal proceedings to the Government.

Note.--The burden of proving that the insolvency or indebtedness was the result of circumstances which, with the exercise of ordinary diligence, the Government servant could not have foreseen, or over which he had no control, and had not proceeded from extravagant dissipated habits, shall be upon the Government servant.

(1)      (i) Every Government servant shall on his first appointment to any service or post submit return of his assets and liabilities, in such form as may be prescribed by the; Government, giving the full particulars regarding :

(a) the immovable property inherited by him, or owned or acquired by him or held by him on lease or mortgage, either in his own name or in the name of any  member of his family or in the name of any other person;

(b) shares, debentures and cash including bank deposits inherited by him or similarly owned, acquired or held by him;            

(c) other movable property inherited by him or similarly owned, acquired or held by him; and

(d) debts and other liabilities incurred by him directly or indirectly.

Note 1.--Sub-rule (1) shall not ordinarily apply to Class IV servants but the Government may direct that it shall apply to any such Government servant or class of such Government servants.

Note 2.--In all returns, the values of items of movable property worth less than  [Rs. 10,000/-] may be added and shown as a lump sum. The value of articles of daily use, such as clothes, utensils, crockery, books, etc., need not be included in such return.

Note 3.--Where a Government servant already belonging to a service or holding a post is appointed to any other civil service or post, he shall not be required to submit a fresh return under this clause.

(ii) Every Government servant belonging to any service or holding any post included in Group A or Group B shall submit an annual return in such form as may be prescribed by the Government in this regard giving full particulars regarding the immovable property inherited by him or owned or acquired by him or held by him on  lease or mortgage either in his own name or in the name of any member of his family or in the name of any other person.

(2) No Government servant shall, except with the previous knowledge of the prescribed authority, acquire or dispose of any immovable property by lease, mortgage,  purchase, sale, gift or otherwise either in his own name or in the name of any member of his family :

Provided that the previous sanction of prescribed authority shall be obtained by the Government servant if any such transaction is with a person having official dealings with him.

1[(3) Where a Government servant enters into a transaction in respect of movable property either in his own name or in the name of the member of his family, he shall, within one month from the date of such transaction, report the same to the prescribed authority, if the value of such property exceeds two months' basic pay of the Government servant:

Provided that the previous sanction of the prescribed authority shall be obtained by the Government servant if any such transaction is with a person having official dealings with him.]

(4) The Government or the prescribed authority may, at any time, by general or special order, require a Government servant to furnish, within a period specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family as may be specified in the order. Such statement shall, if so required by the Government or by the prescribed authority; include the details of the means by which, or the source from which, such property was acquired.

(5) The Government may exempt any category of Government servants belonging to Class III or Class IV from any of the provisions of this rule except Sub-rule (4). No such exemptions shall, however, be made without the concurrence of the Cabinet Secretariat (Department of Personnel).

Explanation I.--For the purposes of this rule;

(1) the expression movable property includes--

(a) jewellery, insurance policies, the annual premia of which exceeds  ²[two months' basic pay of the Government servant], shares, securities and debentures;

(b) all loans, whether secured or not, advanced or taken by the Government servant;        

(c) motor cars, motor-cycles, horses or any other means of conveyance; and

(d) refrigerators, radios,  [radiograms and television sets;

(2) 'prescribed authority' means--

(a)          (i) the Government, in the case of a Government servant holding any Class I post, except, where any lower authority is specifically specified by the Government for any purpose;

(ii) Head of Department, in the case of a Government servant holding any, Class II post;

(iii) Head of Office, in the case of a Government servant holding any Class III or Class IV post;

(b) in respect of a Government servant on foreign service on deputation to any other Ministry or any other Government, the parent department on the cadre of which such Government servant is borne or the Ministry to which he is administratively subordinate as members of that cadre.

Explanation II.--For purposes of this rule "lease" means except where it is obtained from, or granted to a person having official dealing with the Government servant, a lease of immovable property from year to year or for any term exceeding one year or reserving a yearly rent.

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1. Substituted by the Central Civil Services (Conduct) Amendment Rules, 2011 vide Notification No. GSR370(E) dated 09.05.2011 w.e.f. 09.05.2011 for the following : -

"(3) Where a Government servant enters into a transaction in respect of movable property either in his own name or in the name of the member of his family, he shall, within one month from the date of such transaction, report the same to the prescribed authority, if the value of such property exceeds  [Rs. 15,000] in the case of the Government servant holding any Class I or Class II post or  [Rs. 10,000) in the case of a Government servant holding any Class III or Class IV Post :

(Provided that the previous sanction of the prescribed authority shall be obtained by the Government servant if any such transaction, is with a person having official dealings with him.)"

2. Substituted by the Central Civil Services (Conduct) Amendment Rules, 2011 vide Notification No. GSR370(E) dated 09.05.2011 w.e.f. 09.05.2011 for the following : -

"Rs 10,000 or one-sixth of the total annual emoluments received from Government whichever is less"

Notwithstanding anything contained in Sub-rule (2) of Rule 18, no Government servant shall except with the previous sanction of the prescribed authority--

(a) acquire, by purchase, mortgage, lease, gift or otherwise, either in his own name or in the name of any member of his family, any immovable property situated outside India;

(b) dispose of, by sale, mortgage, gift or otherwise or grant any lease in respect of any immovable property situated outside India which was acquired or is held by him either in his own name or in the name of any member of his family;

(c) enter into any transaction with any foreigner, foreign Government, foreign organisation or concern,--

(i) for the acquisition, by purchase, mortgage, lease, gift or otherwise, either in his own name or in the name of any member of his family, of any immovable property;

(ii) for the disposal of, by sale, mortgage, gift or otherwise, or the grant of any lease in respect of any immovable property which was acquired or is held by him either in his own name or in the name of any member of his family.

Explanation.--In this rule "prescribed authority" has the same meaning as in Rule 18.

(1) No Government servant shall, except with the previous sanction of the Government have recourse to any Court or to the press for the vindication of any official act which has been the subject-matter of adverse criticism or an attack of a defamatory character.

Provided that if no such sanction is received by the Government servant within a period of three months from the date of receipt of his request by the Government, he shall be free to assume that the permission as sought for has been grant to him.

(2) Nothing in this rule shall be deemed to prohibit a Government servant from his vindicating private character or any act done by him in his private capacity and where any action for vindicating his private character or any act done by him in private capacity is taken, the Government servant shall submit a report to the prescribed authority regarding such action.

No Government servant shall bring or attempt to bring any political or outside influence to bear upon any superior authority to further his interests in respect of matter pertaining to his service under Government.

(1) No Government servant shall enter into, or contract, a marriage with a person having a spouse living and--

(2) No Government servant having a spouse living, shall enter into, or contract a marriage with any person :

Provided that the Central Government may permit a Government servant to enter into, or contract, any such marriage as is referred to in Clause (1) or Clause (2), if it is satisfied that--

(a) such marriage is permissible under the personal law applicable to such Government servant and the other party to the marriage; and

(b) there are other grounds for so doing,

(3) Government servant who has married a person other than of Indian Nationality shall forthwith intimate the fact to the Government.

Delete

A Government servant shall--

(a) strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be for the time being;

(b) not be under the influence of any intoxicating drink or drug during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drink or drug;

(bb) refrain from consuming any intoxicating drink or drug in a public place;

(c) not appear in a public place in a state of intoxicating;

(d) not use any intoxicating drink or drug to excess.

Explanation.--For the purpose of this rule 'public' place means any place or premises (including a conveyance) to which the public have, or are permitted to have access, whether on payment or otherwise.

No Government servant shall employ to work any child below the age of 14 years.

If any question arises relating to the interpretation of these rules, it shall be referred to the Government whose decision thereon shall be final.

The Government may, by general or special orders, direct that any power exercisable by it or any head of department under these rules (except the powers under Rule 23 and this rule) shall, subject to such conditions, if any, as may be specified in the order.

Any rules corresponding to these rules in force immediately before the commencement of these rules and applicable to the Government servants to whom these rules apply, are hereby repealed :

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules:

Provided further that such repeal shall not affect the previous operation of the rules so repealed and a contravention of any of the said rules shall be punishable as if it were a contravention of these rules.

DELEGATIONS UNDER CENTRAL CIVIL SERVICES (CONDUCT) RULES, 1964

Authorities competent to receive report under different rules of the Central Civil Services (Conduct) Rules, 1964.

Subject.?

Contract of Government servants with foreign nationals/member of foreign missions/foreign organisations, etc.A copy of the instructions relating to contract of Government servants with foreign nationals/members of foreign missions/foreign organisation is reproduced below for information and guidance of all Government servants.

1. Contract in general.--

Government servants should exercise the utmost discretion in their contract with foreign correspondents, members of foreign missions/organisations and other foreign nationals in India. They should scrupulously avoid any conversation likely to reveal, even inadvertently, information on matters of secret nature. They should also avoid over patronisation and indiscriminate and frequent acceptance of hospitality particularly of an informal nature, from Foreign nationals or Indian nationals employed by foreign missions. Such excessive hospitality could place the recipient under obligation to the host and may thus impair the impartial and judicious exercise of his functions in the eyes of others. In the Ministry of Home Affairs O.M. No. 25/9/67-Ests. (A), dated the 4th July, 1967 (Decision No. 4 below Rule 11), it had been pointed out that only Ministers, Secretaries or other officers specially authorised by the Minister are permitted to meet representatives of the Press and give information. It was also stated therein that as a further safeguard, as a general rule, any officer (other than secretaries) specially authorised by the Minister to give information to the Press, who might have occasion to meet representatives of the Press should immediately submit a list1. M.H.A., O.M. No. 25/36 (3)/65-Ests. (A), dated the 6th October, 1965.2. P. & T., Circular No. 15/13/69-Disc., dated the 24th January, 1970. of the subject discussed to the Secretary of the Ministry/Department in which he is working.

Note.--In so far as the officers of the Ministry of External Affairs are concerned, officers below the rank of Joint Secretary/Director should not without the specific permission of the competent authority discuss or speak about official matter concerning the Government of India with any foreign Press Correspondents or Journalists.

2. Private Correspondence.?

Private correspondence with foreign Embassies/ Missions/High Commissions should be avoided. Similarly no private or personal correspondence on matters of an official nature should be entered into directly with members of foreign missions in India.

3. Gifts.?

In exchange of gifts with foreign nationals/members of foreign missions or acceptance of foreign articles from them, the relevant provisions of the Central Civil Services (Conduct) Rules, 1964 (vide Rules 13 and 18) should be borne in mind and prior permission take wherever necessary under the rules. It is to be noted that it would be illegal to bring foreign exchange into this country save as provided for the Foreign Exchange Regulations. In so far as the officers of the Indian Foreign Services are concerned, the rules on the subject concerning them would continue to apply to them.

4. Attendance at formal reception.?

(a) National Day Receptions.--It is desirable that National Day Receptions by foreign missions in India should normally be attended by one or more senior officers of such Ministry of the Government of India as have official contacts with the foreign mission. The Secretary of the Ministry should decide which of his officers as have been invited will attend such functions.In the Ministry of External Affairs, the Secretary in territorial charge of the concerned will, at his discretion, himself attend such receptions or request one of his colleagues to attend on his behalf. The Chief of Protocol, the Head of the Division and the Desk Officer of the Territorial Branch concerned will also attend. It is, however, not necessary that all officers of the Protocol Division of the Territorial Branch concerned attend such receptions.

(b) Army. Air Force Day, etc. : Receptions.--Such receptions, which are normally given by the services attachies, need not be attended by Secretaries to the Government of India or the Chief Protocol. The Chief of Staff along with one or more of their deputies may attend such receptions. On such occasions the Ministry Headquarters concerned should be selectively represented. From the Ministry of External Affairs, an officer of the Territorial Division concerned may also attend such functions. It is generally desirable that attendance at such receptions should be kept to the minimum.

(c) Special Receptions by Heads of Missions.--The Ministry of External Affairs will be represented only by the Secretary concerned or in his absence, one of his colleagues and also by the head and one other officer of the Territorial Division concerned. In regard to other Ministers which have Official contacts with the concerned Missions, the Secretary of the Ministry will decide which of his officers should attend.

(d) Special instructions in regard to specified Foreign Missions in India.--Government may, as and when necessary, particularly, when diplomatic relations may be strained orotherwise affected issue special instructions in regard to attendance at receptions and other social functions held by any specified foreign mission in India. Such special instructions should be scrupulously observed by all officers.

5. Acceptance of invitation/hospitality.?

1. Officers below the rank of Under Secretary or comparable rank are completely debarred from accepting invitations from foreign missions, any exceptions in rare case should have the prior express approval of the Secretary concerned.

2. Officer should normally accept invitation for formal or informal entertainment offered by foreign diplomats only when the invitation is from an officer of a corresponding or higher diplomatic status. Secretaries to the Government of India/Chiefs of Staff should accept invitations only from the Head of Diplomatic Mission or the second in command. Joint Secretary/Deputy Chief of Staff should not accept invitations from diplomats lower in rank than a First Secretary.

3.  Officers of the ranks of under Secretary and Deputy Secretary and comparable ranks should not accept any invitations except with the prior and specific approval of the Joint Secretary concerned or the Secretary.

4. These restrictions and would not apply to contacts with technical missions with whom the Ministries have official dealings. Here; the Secretary concerned would exercise his discretion of invitations by the officers of his Ministry.

6. Official and social calls.?

1. Officers shall not initiate action for paying official/social calls on Heads of Missions of other countries or members of the staff.

2. It is normal practice for Foreign Diplomats to call on his opposite number in the Ministries with which he has to conduct business either personally or by sending his visiting card. Such calls are not required to be returned, though officers may at their discretion return the compliment by sending their own visiting cards to the new arrival. For the conduct of official business with foreign missions it is customary for an officer of the Government of India to request or summon a diplomat of corresponding status from the foreign mission concerned to visit his office for a discussion or talk. An officer of the Government of India is not expected to visit the officers of diplomats or diplomatic missions for the conduct of official business concerning his Ministry or Department. However, this does not preclude official discussions at social functions by a Secretary to Government or with his permission by an officer not below the rank of the Head of the Division/Department.3. Officers should particularly ensure that the contacts with representatives of others countries are limited to their appropriate official level.

7. Report of conversation at social functions.?

All officers of the rank of Directors and below who accept or are permitted to accept invitations to social functions from foreign diplomats/representatives of foreign missions should report to their senior officers any conversation with diplomat/representatives of foreign missions, on matters of interest and importance to Government on such occasions.

8. Return of hospitality accepted from foreign missions.?

It is well recognised every where that diplomats are specially paid to enable them to entertain local officials and the local officer's capacity to return their hospitality is limited. There need not therefore, be anything like a quid pro quo basis maintained in the mater of entertainment between diplomats and local officers.

9. Supply of information to members of missions and nationals of other countries.?

The supply of information to foreign missions or their, members or foreign nationals is the responsibility of the Ministry concerned. This should not be done directly or by implication by any officer, on his own. The contacts by junior officers with Personal Assistants and Secretaries in foreign missions should be avoided. Particularly, no officers of the rank of Under Secretary and below should on any account maintain contacts with junior diplomatic or non-diplomatic personnel in foreign missions except with the express approval of his Head of Department/Divisions/Secretary.

10. Putting up or staying with foreign nationals as guests.?

(a) Government servants should not stay as guests with foreign diplomats or foreign nationals in India. They could, however, stay with foreign diplomats or foreign nationals abroad with the permission of the competent authority.

(b) Government servants should not invite foreign diplomats to stay with them as their guests in India.

11. Employment of wives/dependents of Government servants.?

A Government servant, whose wife or dependent intends to take up employment under a foreign mission in India or with any foreign organisation (including a commercial concern) should apply to the Ministry/Department administratively concerned for permission.

12. Acceptance of lifts in aircraft belonging to foreign embassies in India or foreign Government abroad.?

No Government servant should accept or permit his wife or dependents to accept passage money or free air transport from a foreign Mission/Government or Organisation. Exceptional case where humanitarian or compassionate grounds are involved should be referred to Government for grant of permission.

Relaxation of this rule is permissible only in cases which are covered by specific agreements or memoranda of understanding entered into by the Government of India with foreign Government or organisations and which might still be in force. In regard to invitations to visit abroad, which may be accepted only after consultation with the ministry of External Affairs, the convention in respect of Senior Officers is that while local hospitality offered by foreign Government may be accepted, the cost of travel is not accepted from the hosts. Also such hospitality is not accepted from non-Government societies, organisations, private parties, etc.

There would, however, be no objection to the acceptance of the cost of passage in case of officials of the Government who are invited by foreign Government and organisations to participate in conferences, seminars etc., if the invitation is extended to a particular official by name with a view to benefit from the expertise of the officer invited, In other cases, in which participation in conference etc., is considered desirable in the interest of the officer concerned or the department sponsoring his deputation, the cost of passage should continue to be met by the sponsoring department.

Within the foreign country, a Government servant could accept a free flight connection with official duties only. When Government servant and his family are in a foreign country as State guests, it should be permissible for them to accept free flights from foreign Governments.

13. Disposal of immovable property by lease to foreign nationals.?

Under Rule 12 (2) of the Central Civil Services (Conduct) Rules, Government servant shall except with the previous knowledge of prescribed authority acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise, either in his own name or in the name of any member of his family, provided that the previous sanction of the competent authorityshall be obtained by the Government servant, if any, such transaction is with a person having official dealings with the Government servant or otherwise than through a regular or a reputed dealer. The term 'lease' occurring in this rule covers letting out accommodation on rent, either by written or oral agreement, whether for a short period or for a long one. It is clarified that prior permission should be taken or prior intimation given, as the case may be, in regard to all transactions in immovable properties including 'lease' as explained above with foreign nationals/members of foreign missions/organisations controlled by the associated with foreign missions.

14. Joining of foreign language classes.?

Government servants desirous of joining foreign language classes conducted by foreign Missions and Embassies in India or organisation controlled by, or associated with foreign missions or Indo-foreign cultural organisations should seek prior permission from the Ministries/Offices in which they may be working.

15. Association of Government servants with Indo-foreign cultural organisation.?

Government servants should not be members of, or actively participate in the activities of Indo-foreign cultural organisations without the permission of the Government or Head of Department, as the case may be.

FORMS (1)

For form giving prior intimation or seeking previous sanction underRule 18 (2) in respect of immovable property (other than for building of or additions and alterations to a house)

Declaration

I, ...............................................hereby declare that the particulars given aboveare true. I request that I may be given permission to acquire/dispose of property as described above from/to the party whose name is mentioned in Item II above.

Or

I, ..................................hereby, intimate the proposed acquisition/disposal ofproperty by me as detailed above. I declare that he particulars given above are true.

Note 1.--In the above form, different portions may be used according to requirement.

Note 2.--Where previous sanction is asked for, the application should be submitted at least 30 days before the proposed dale of the transaction.

(2)

Form for giving intimation or seeking previous sanction under Rule 18 (3) for transaction in respect of movable property

Declaration

I, ............................................hereby declare that the particulars given above aretrue. I request that I may be given permission to acquire/dispose of property as described above from/to the party whose name is mentioned in Item 11 above.

Or

I, ......... hereby intimate the acquisition/disposal of property by me as detailedabove. I declare that the particulars given above are true.

 Note 1.--In the above form, different portions may be used according to requirement.

Note 2.--Where previous sanction is asked for, the application should be submitted at least 30 days before the date of the transaction.

(3)

Form of report/application for permission to the prescribedauthority for the building of or addition to a house From

To

Sir,

¹This is to report to you that 1 propose to build a house/to make an addition to my house.

This is to request that permission may be granted to me for the building of a house/the addition to the house.

The estimated cost of the land and material for the construction/extension is given below :

Land?

(1) Location--

Survey number...........................

Village......................................

District......................................

State.........................................

(2) Area..........................................

(3) Cost........................................

Building materials, etc.--

¹2. The construction will be supervised by myself./The construction will be done by ² ....................................

¹do not have any official dealings with the contractor nor did I have any official dealings with him in the past.

¹have/had official dealings with the contractor and the nature of my dealing with him is/was as under;

3. The cost of the proposed construction will be as under:

 (i) Own savings.................................

(ii) Loans/Advances with full details.......

(iii) Other sources with details................

(4)

Form of report to the prescribed authority after completion of the building/extension of a house

From

To

Sir.

¹In my Letter No.......dated............I had reported that proposed to build a house.

¹Permission was granted to me in Order No.......dated......for the building of ahouse.

The house has since been completed and I enclose a Valuation Report, duly certified by ³..............

2. The cost of construction indicated in the enclosed Validation Report was financed as under?

(i) Own saving.................................

(ii) Loans/Advances with full details.......

Note.--Variations, if any, between the figures given above and figures given in Form 2 may be explained suitably.

Valuation Report

I/We hereby certify that I/we have valued House............................constructed by Shri/Shrimati................................and I/We give below the value at which I/weestimate the cost of the house under the following headings--

TOC

______________________

1.           Strike out the portions not applicable.

2.           Enter the name and place of business of the contractor.

3.           A firm of Civil Engineer or Civil Engineer of repute.