Section 19(3) in Gujarat Civil Services (Conduct) Rules, 1971
(3)[ Every Government servant shall report to the prescribed authority within one month on and from the date of every transaction entered into by him either in his own name or in the name of a member of his family in respect of movable property if the value of such property exceeds two months' basic pay of the Government servant :Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is with a person having official dealing with the Government Servant.] [Substituted vide GN/GAD/ No.GS-2012-(3)CDR-1096-289-Inq.Cell . dated 10- 02- 2012.]
