Section 25(1) in National Housing Bank Employees (Conduct) Regulations, 1994
(1)Every employee, on his first appointment, shall submit a return of his assets and liabilities giving full particulars regarding :(a)the immovable property inherited by him, or owned or acquired by him or held by him on lease or mortgage, either in his name or in the name of any member of his family or in the name of any other persons;(b)shares, debentures and cash including bank deposits inherited by him or similarly owned or acquired or held by him.(c)other movable property inherited by him or similarly owned, or acquired or held by him; and(d)debts and other liabilities incurred by him directly or indirectly:Provided that in the cases of an employee who is already is service in the National Housing Bank on the date these regulations come into force, shall submit a return in terms of this regulation within three months of.coming into force of these regulations, the return being with reference to the assets and liabilities as enumerated above of the employee on the date these regulations come into force.
