Section 9(1) in Andhra Pradesh Civil Services (Conduct) Rules, 1964
(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 :
