Section 21(3) in Rajasthan Civil Services (Conduct) Rules, 1971
(3)[ Every Government servant shall report to the prescribed authority every transaction concerning movable property owned or held by him either in his own name or in the name of a member of his family, if the value of such property exceeds [from his two months basic pay] [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.]:[Explanation. - Basic pay means pay in running pay band plus grade pay.] [Inserted by Rajasthan Notification No. F. 9(5)(30) DOP/A-3/2004, dated 5.4.2012-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 28.5.2012.]Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is -(i)with a person having official dealings with the Government servant; or(ii)otherwise than through a regular or reputed dealer.]
