Section 9 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
9. Acquiring or disposing of movable or immovable property:
(1)No Government employee shall, except after previous intimation to Government, acquire or dispose of, or permit any member of his family to acquire or dispose of, any immovable property by exchange, purchase, sale, gift or otherwise, either by himself or through others.Note: - When a Government servant or a member of his family accepts "advance of rent" from a prospective tenant for the construction or completion of a building to be rented, it constitutes a transaction in immovable property and falls within the scope of the above sub-rule :[Provided that any such transaction conducted otherwise than through a regular or reputed dealer, viz.,(i)Banking Institutions, including Co-operative Banks(ii)Financial Corporations set up by the State Governments which provide loans for house construction ;(iii)Apex Co-operative Housing Finance Institutions such as Delhi Co-operative Housing Finance Society ; and(iv)Public Companies formed and registered in India with the main object of carrying on the business of providing long term finance for construction or purchase of houses in India for residential purposes like the Housing Development Finance Corporation Limited, LIC., CANFIN and Nationalised banks, shall be with the previous sanction of Government];Provided further that no Government employee shall acquire or permit any member of his family to acquire any immovable property in any area in which land developmental schemes are under execution by or contemplation of, the Department in which the employee is employed.[Provided further that Government employee shall submit the particulars giving prior intimation or seeking prior sanction, in the following format :(1)Name and Designation :(2)Scale of pay and present pay :(3)Purpose of application/sanction for transaction/prior intimation of transaction :(4)Whether property is being acquired or disposed(5)Probable date of acquisition/disposal of property :(6)Mode of acquisition/disposal :(7)(a)Full details about location Viz., Municipal No., Street/Village, Mandal, District and State in which situated :(b)Description of the property, in the case of cultivable land, dry or irrigated land :(c)Whether free hold or leasehold :(d)Whether the applicant's interest in the property is in full or part (in case of partial interest, the extent of such interest must be indicated) :(e)In case the transaction is not exclusively in the name of the Government Servant, particulars of ownership and share of each member :(8)Sale/purchase price of the property (Market value in the case of gifts) :(9)In cases of acquisition, source or sources from which financed / proposed to be financed-(a)Personal savings :(b)Other sources giving details :(10)In the case of disposal of property, was requisite sanction / intimation obtained/given for its acquisition. A copy of the sanction/acknowledgement should be attached :(11)(a)Name and address of the party with whom transaction is proposed to be made :(b)Is the party related to the applicant ? If so, state the relationship :(c)Did the applicant have any dealings with party in his official capacity at any time, or is the applicant likely to have any dealings with him in the near future ?(d)How was the transaction arranged ? (Whether through any statutory body or a Private agency through advertisement or through friends and relatives. Full particulars to be given).(12)Any other relevant fact which the applicant may like to mention.DECLARATIONI,.......................hereby declare that the particulars given above are true. I request that I may be given permission to acquire/dispose of property as described above from / to the party whose name is mentioned in item 11 above.ORI,....................................hereby intimate the proposed acquisition / disposal of property by me as detailed above. I declare that the particulars given above are true.Station :Date :Signature :Designation :Note: - 1. In the above form, different portions may be used according to requirement.
