Section 21(3) in The Orissa Government Servants' Conduct Rules, 1959
(3)A Government servant who, [either in his own name or in the name of any member in his family,] [Inserted by G. A. Department Notification No.20470-Gen., dated the 1st July,1989 (w.e.f. 11.8.1989)] enters into any transaction concerning any movable property exceeding in value of [Rs. 4,000] [Substituted vide Orissa Gazette Extraordinary No. 506/30.3.1988.] in case of Grade A or B and [Rs. 2,000] [Substituted vide Orissa Gazette Extraordinary No. 506/30.3.1988.] in case of [Grade C or Grade D] [Substituted vide Orissa Gazette No. 41-III-A, dated 2-5.10.1996.] Officers, whether by way of purchase, sale or otherwise, shall forthwith report such transaction to the prescribed authority referred to in Sub-rule (1) :Provided that no Government servant shall, except with the previous sanction of Government enter [either in his own name or in the name of any member in his family,] [Inserted by G. A. Department Notification No.20470-Gen., dated the 1st July,1989 (w.e.f. 11.8.1989)] into any transaction with or through any person other than a reputed dealer or agent of standing.Explanation-For the purpose of this sub-rule, the expression "movable property" includes inter alia, the following property, namely :(a)jewellery, insurance policies, shares, securities and debentures;(b)loans advanced by such Government servant, whether secured or not;(c)motor cars, motor cycles, horses or any other means of conveyance.(d)refrigerators, radios and radiograms.
