Section 16(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)Every Court employee shall report to the respective authority as stated in explanation herein-below within one month from the date of every transaction entered into by him/her either in his/her own name or in the name of any other member of his/her family in respect of the moveable property, if the value of such property exceeds Rs.80,000/- (Rupees Eighty thousand only) in case of Court employee holding Class-I post, Rs.75,000/- (Rupees Seventy five thousand only) in case of Court employee holding Class-II post, Rs.60,000/- (Rupees Sixty thousand only)in case holding Class-III post and Rs.40,000/- (Rupees Forty thousand only) in case holding Class-IV post, whether by way of purchase, sale or otherwise, provided that the previous sanction of respective authority shall be obtained if such transaction is with a person having official dealing with the Court employee.Explanation. - Prescribed authorities for the purpose of said Rule 1 and 2 above shall be-(i)The Chief Justice in case of the Registrar General and other Court employees holding Class-I post.(ii)Registrar General in case of every other Court employee.
