All ministries/ departments/ offices are requested to bring the below-mentioned amendments to the notice of all administrative authorities under their control.
Amendment in Central Civil Services (Conduct) Rules, 1964
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Before Amendment |
After Amendment |
| Sub-rule (3) of Rule 13
In any other case, a Government servant shall not accept any gift without the sanction of the government, if the value exceeds-
i. Rupees one thousand five hundred in the case of government servants holding any Group ‘A’ or Group ‘B’ post; and ii. Rupees five hundred in the case of government servant holding any Group ‘C’ or Group ‘D’ posts. |
Sub-rule (3) of Rule 13
In any other case, a Government servant shall not accept any gift without the sanction of the government, if the value exceeds-
i. Rupees five thousand in the case of government servants holding any Group ‘A’ or Group ‘B’ post; and ii. Rupees two hundred in the case of government servant holding any Group ‘C’ or Group ‘D’ posts |
| Sub-rule (4) of Rule 13
Notwithstanding anything contained in sub-rule(2) and (3), a Government servant, being a member of India delegation or otherwise, may receive and retain gifts from foreign dignitaries, if the market value of gifts received on one occasion does not exceed rupees one thousand. In all other cases, the acceptance and retention of such gift shall be regulated by the instructions issued by the government in this regard from time to time.
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Sub-rule (4) of Rule 13 Notwithstanding anything contained in sub-rule(2) and (3), a Government servant, being a member of India 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 Presentation) Rules, 2012, as amended from time to time. |
Ministry of Personnel, Public Grievances and Pension
[Dated: 06-08-2019]