Section 19(5) in Gujarat Civil Services (Conduct) Rules, 1971
(5)The Government may exempt any category of the Government servants belonging to Class III or Class IV from any of the provisions of this rule except sub-rule (4). No such exemption shall however be made without the concurrence of the General Administration Department.Explanation. - (1) For the purpose of this rule, the expression "Movable property" includes-(a)[ (i) Jwellery, Shares, Securities and debentures,] [Substituted videGN/GAD/No.GS/99/37/CDR/1096/289/Inq.Cell,dated 5-8-1999.](ii)[ insurance policies, the annual premium of which exceeds two months' basic pay of the Government servant;] [Substituted vide GN/GAD/ No.GS-2012-(3)CDR-1096-289-Inq.Cell . dated 10-02-2012.](b)Loans advanced by Government servants whether secured or not;(c)Motor cars, motor cycles, horses, or any other means of conveyance; and(d)Refrigerators and radiograms.
