Section 24(2) in The U.P. Government Servant's Conduct Rules, 1956
(2)[ A Government servant who enters into any transaction concerning any movable property exceeding in value, the amount of his basic pay for one month, whether by way of purchase, sale or otherwise, shall forthwith report such transaction to the appropriate authority :Provided that no Government 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 appropriate authority.Illustration(i)A, a Government servant whose monthly pay is rupees six hundred, purchases a tape recorder for rupees seven hundred, or(ii)B, a Government servant whose monthly pay is rupees two thousand sells a car for rupees one thousand five hundred.In either case A or B must report the matter to the appropriate authority. If the transaction is made otherwise than through a reputed dealer he must also obtain the previous sanction of the appropriate authority] [Substituted by Notification No. 13/V/98-Ka-1-1998, dated 17th October, 1998, published in U.P. Gazette, (Extraordinary), Part 4, Section (Ka), dated 17th October, 1998.].
