Section 19(4) in Gujarat Civil Services (Conduct) Rules, 1971
(4)The Government or the prescribed authority may, at any time, by general or special order, require a Government servant to furnish with a period specified in the order, a full and complete statement of such movable or immovaable property held or acquired by him or on his behalf by any member of his family as may be specified in the order. Such statement shall, if so required by Government or by the prescribed authority include the details of means by which, or source from which, such property was acquired.
