Section 89 in U.P. Zila Panchayats Service Rules, 1970
89. Holding or accruing immovable property.
(1)No servant shall, except, after informing the Mukhya Adhikari, 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 any such transaction conducted otherwise than through a regular and reputed dealer shall require the previous sanction of the Mukhya Adhikari.(2)A servant, who enters into a transaction concerning any movable property exceeding five hundred rupees in value, whether by way of purchase or sale or otherwise shall forthwith report such transaction to the Mukhya Adhikari ;Provided that no servant shall enter into any such transaction except with or through a reputed dealer or agent of standing, or with the previous sanction of the Mukhya Adhikari.(3)At the time of first appointment and thereafter at intervals of five years every servant shall make to the Appointing Authority a declaration of all immovable property owned, acquired or inherited by him or held by him on lease or mortgage and of shares, and other investments, which may from time to time be held or acquired by him or by any member of his family. Such declarations shall state the full particulars of the property, shares and other investments.(4)The Appointing Authority may, at any time, by general or special order, require a servant to submit within a period specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or by any member of his family, as may be specified in the order. Such statement shall, if so required, include details of the means by which or the sources from which such property was acquired.
