Section 16(3) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(3)Every Class-I Officer of the Court and every employee belonging to such other categories of employees as specified by the Chief Justice by a general or specific order shall submit a Return of his/her immovable assets :-(i)Giving full details regarding immoveable property inherited, owned, acquired or held by him/her on lease or mortgage either his/her name or in the name of his/her family or in the name of any other person.(ii)Class-I Officer of the Court and every Court employee belonging to such other category of employees as may be specified by the Chief Justice by general or specific order shall furnish the information as specified in Sub-Rule 2 giving full details on 1st of April every year covering the period ending with 31st March of that year.(iii)Every non-gazetted Court employee shall furnish the information referred to in clause (i) above, at the end of every year during which he/she attains the age which is of integral multiple of 5 years i.e. 25 years, 30 years etc. upto 60 years.Note. - (1) The provision of Sub Rule 1 shall not ordinarily be applied to Class IV employees. The Chief Justice may direct that they shall apply to any such Court employees; or Class of such Court employees. (2) Every Court employee, who is in service on the date of commencement of these Rules shall submit a Return under this Sub-Rule on or before such date as may be specified by the Chief Justice after such commencement. (3) The Chief Justice may, at any time by general or specific order require a Court employee to submit a Return of the property specified in the order and a full and complete statement of such moveable and immovable property held or acquired by him/her or by any member of his/her family or his dependent, as may be specified in the order. Such statement shall, if so required, include the detailed means by which or the source from which such property was acquired.
