Section 89(2) in U.P. Zila Panchayats Service Rules, 1970
(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.
