Section 20 in Bihar Government Servant's Conduct Rules, 1976
20. Restriction in relation to acquisition and disposal of immovable property outside India and transaction with foreigners, etc.
- Notwithstanding any thing contained in sub-rule (2) of Rule 19, 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 situate outside India;(b)dispose of, by sale, mortgage, gift, or otherwise, or grant any lease in respect of any immovable property situate 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 immovable property 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.
