Section 20(6) in Bihar Judicial Officer's Conduct Rules, 2017
(6)The High Court or any authority especially empowered by it in this behalf may by an order in writing, require a Judicial Officer to afford facilities for inspection and assessment of the value of any lands, buildings or any other immovable property held or acquired by him or by any member of his family as may be specified in that order and failure to comply with the order shall be deemed to be grave official misconduct on the part of the Judicial Officer concerned.
