ODISHA GOVERNMENT
SERVANTS' CONDUCT (AMENDMENT) RULES, 2013
PREAMBLE
In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Odisha is hereby pleased to make the
following rules further to amend the Odisha Government Servants' Conduct Rules,
1959, namely:
Rule - 1.
(1)
These rules may be called the Odisha
Government Servants' Conduct (Amendment) Rules, 2013.
(2)
They shall come into force on the date of
their publication in the Odisha Gazette.
Rule - 2.
In the Odisha Government Servants'
Conduct Rules, 1959, in rule 14-A, after clause (ii), the following clause
shall be inserted, namely:
"(iii)
every Government servant shall after his/her marriage furnish a declaration
stating that he/she has not taken any dowry, to the Head of the Department. The
declaration shall be signed by the spouse, father, mother, father-in-law and
mother-in-law of the Government servant".