Section 21(4) in The Orissa Government Servants' Conduct Rules, 1959
(4)Every Government servant is required to make a true and complete declaration before the end of January at an interval of every three years of all his assets movable and immovable and the value thereof as on the 31st December of the previous year in the form given in the Appendix 'A'. The declaration shall contain detailed particulars of the officer's assets and must include and specify the assets which are held by or in the name of his wife, children, other dependents or benamidars. The declaration shall be written by the officer in his own hand and submitted in a sealed cover to the authority as directed by the Government and such authority shall be responsible for its careful preservations. [It shall be obligatory on the part of the Government servants to submit the declarations in every three years and in the event of their failure to do so in time they shall be liable to disciplinary action. An officer making a declaration found to be materially incomplete, misleading or false shall be liable for disciplinary action and even for dismissal from Government service.] [Substituted vide Notification No. 6301-Gen./3.5.1973.][Note - (1) The Secretary to Government in the Administrative Department in the case of [Grade A or Grade B] [Substituted vide Orissa Gazette Part III/1969-Notification No. 1389-Gen./21.1.1969.] Officers and the Heads of Departments or Heads of Offices in case of [Grade C or Grade D] [Substituted vide Orissa Gazette No. 41-III-A, dated 25.10.1996.] Officers shall be the authority to whom the declarations are to be submitted. The Chief Secretary to Government in case of Secretary to Government and Heads of Departments, shall be the authority to whom the declarations are to be submitted. The Political and Services Department shall act as the Co-ordinating Department in regards to the matter. [Judicial Officers shall submit their property statements to the High Court for preservation.] [Added vide Notification No.6301-Gen./3.5.1973.]]Note - (2) Officers who are on deputation or transferred temporarily to another cadre shall submit their property statements to their authority in the parent cadre in which they are borne or retain a lieu. On their permanent transfer to another cadre or department all sealed covers containing their statements shall be transmitted to the appropriate authority in their new cadre or departments competent to preserve them.Note - (3) In case of Government servants newly appointed to Government service, they should declare their assets as on the date of appointment within three months from that date. They will make subsequent declaration along with orders after the normal triennial period, notwithstanding the fact that three years will not have elapsed since the submission of their first declaration.Note - (4) The first declaration shall be made by a Government servant in respect of all his assets, both movable and immovable and subsequent declaration need only specify modification required in the statement of the previous occasion, showing in detail the manner of fresh acquisition or disposal of property acquired previously.[Note - (5) Notwithstanding anything contained in this sub-rule, every Government servant, after his/her marriage, shall make a true and complete declaration of his/her assets afresh in the prescribed form within three months of marriage.] [Inserted vide Orissa Gazette Extraordinary No. 38/22-9-1995-Notification No. 19267-2-R/1-81/ 94 (Part-I)-Gen./31.8.1995.][Note - (6)] [Re-numbered vide Orissa Gazette Extraordinary No. 38/22-9-1995-Notification No. 19267-2-R/1-81/ 94 (Part-I)-Gen./31.8.1995.] The [Grade D] [Substituted vide Orissa Gazette No. 41-III-A, dated 25.10.1996.] Government servants shall not be required to submit declaration under this sub-rule.
