Section 25 in National Housing Bank Employees (Conduct) Regulations, 1994
25. Movable, Immovable and valuable property.
(1)Every employee, on his first appointment, shall submit a return of his assets and liabilities giving full particulars regarding :(a)the immovable property inherited by him, or owned or acquired by him or held by him on lease or mortgage, either in his name or in the name of any member of his family or in the name of any other persons;(b)shares, debentures and cash including bank deposits inherited by him or similarly owned or acquired or held by him.(c)other movable property inherited by him or similarly owned, or acquired or held by him; and(d)debts and other liabilities incurred by him directly or indirectly:Provided that in the cases of an employee who is already is service in the National Housing Bank on the date these regulations come into force, shall submit a return in terms of this regulation within three months of.coming into force of these regulations, the return being with reference to the assets and liabilities as enumerated above of the employee on the date these regulations come into force.(2)Every employee shall, every year on a date to be specified by the National Housing Bank submit a return of his immovable property to the National Housing Bank.(3)No employee shall, except with the previous knowledge of the competent authority, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise either in his own name or in the name of any member of his family :Provided that the previous sanction of the competent authority shall be obtained by the employee if any such transaction is(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.(4)Every employee shall report to the competent authority every transaction concerning movable property owned or held by him either in his own name or in the name of a member of his family if the value of such a property exceeds Rs. 10,000.Provided that the previous sanction of the competent authority shall be obtained if any such transaction is-(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.(5)The National Housing Bank may at any time, by general or special order, require an employee to furnish, within a period to be specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family as may be specified in the order. Such a statement shall, if so required by the National Housing Bank, include the details of the means by which, or the sources from which, such property was acquired.
