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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(3)Every employee shall report to the Secretary of the Managing Committee every transaction concerning movable property owned or held by him either in own name or in the name of a member of his family, if the value of such property exceeds Rs. 1,000/-.