Section 18(2) in M.P. Panchayat Services (Conduct) Rules, 1998
(2)(i)No Panchayat Servant shall, except with the previous knowledge of the Secretary or Chief Executive Officer, as the case may be, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise cither in his own name or in the name of any member of his family :Provided that without previous sanction of the Secretary or the Chief Executive Officer, as the case may be, no such transaction shall be made by Panchayat servant,-(a)with any such person having official dealings with him; or(b)which is transacted otherwise than through a regular or reputed dealer.(ii)If a Panchayat Servant with his consent tacit or otherwise during the term of his employment, any member of his family :-(a)purchase any immovable property or gets any house owned by him in his own name or benami in the name of any other person erected or re-erected; or(b)makes any alteration or repairs exceeding Rs. 5,000/- in any of the immovable properly already owned by him whether in his own name or benami in the name of any other person or as the ease may be, by any member of his family, such Panchayat Servant shall give prior intimation of such erection, re-erection, alteration or repairs, as the case may be, to the prescribed authority disclosing the total amount estimated for the said requisition, erection, re-erection, alteration or as the case may be, repairs and also disclose the source from which he, or as the . case may be, the member of his family proposes to raise the required funds for the purpose. He shall further give prior intimation if the revised estimates are likely to exceed by more than 10% of the original estimates. At the completion of work the Panchayat Servant shall furnish the final cost of such work and the source from which the funds were actually raised with copies of documents, if any, in support thereof.
