Section 21(1) in Rajasthan Civil Services (Conduct) Rules, 1971
(1)Every Government servant shall on his appointment to any service or post and thereafter at such intervals as may be specified by the Government, submit a return of his assets and liabilities in [Form A and B] [Substituted 'such form as may be prescribed by the Government' by Notification No. G.S.R. 102, dated 3.3.2008.] giving the full particulars regarding.(a)the immovable property inherited by him or owned or acquired by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person;(b)shares, debentures and cash including bank deposits inherited by him or similarly owned, acquired, or held by him;(c)other movable property inherited by him or similarly owned, acquired or held by him; and(d)debts and other liabilities incurred by him directly or indirectly.Note-I. Sub-rule (1) shall not ordinarily apply to class IV servants but the Government may direct that it shall apply to any such government servant, or class of such Government servants.Note-II. In all returns, the values of items of a movable property worth less than rupees [5000] [Substituted '1000' by Notification No. G.S.R. 55, dated 17.8.2001.] may be added and shown as a lump sum. The value of articles of daily use such as cloth, utensils, crockery, books etc, need not be included in such return.Note-III. Every Government servant who is in service on the date of the commencement of these rules shall submit a return under this sub-rule on or before such date as may be specified by the Government after such commencement.
