Section 19 in Gujarat Civil Services (Conduct) Rules, 1971
19. Movable, Immovable and valuable property.
- [(1) (a) Every Government servant on his first appointment to any service or post, shall submit a return of his immovable assets on the proforma as may be prescribed by the Government giving full details regarding the immovable property inherited, owned, acquired or held by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person.(b)Every Gazetted Government servant shall furnish the information specified in clause (a), in the proforma, as may be prescribed by the Government on the Ist January of every year covering the period ending with 31st December, of immediately preceeding year.(c)Every non-Gazetted Government Servant shall furnish the information referred to in sub-rule (a) at the end of every year during which he attains the age which is an intergral multiple of five years i.e. at the age of 25, 30, 35 etc. upto 58 or 60 years.]Note 1. - Provisions of clause (a) shall not ordinarily apply to class-IV servants but the Government may direct that they shall apply to any such Government servant or class of such Government servants.Note 2. - Every Government Servant who is in service on the date of commencement of these rules shall submit a return under this sub-rule on or before such date as may be specified by the Government after such commencement.(2)No Government servant shall, except with the previous knowledge of the prescribed authority, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise either in his own name or in the name of any member of his family :[Provided that the previous sanction of the prescribed authority shall be obtained by the Government Servant if any such transaction is with a person having official dealings with the Government Servant.] [Substituted vide GN/GAD/No.GS/37/86/CDR/1085/UO-192/Inq. Cell dated 22-10-88](3)[ Every Government servant shall report to the prescribed authority within one month on and from the date of every transaction entered into by him either in his own name or in the name of a member of his family in respect of movable property if the value of such property exceeds two months' basic pay of the Government servant :Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is with a person having official dealing with the Government Servant.] [Substituted vide GN/GAD/ No.GS-2012-(3)CDR-1096-289-Inq.Cell . dated 10- 02- 2012.](4)The Government or the prescribed authority may, at any time, by general or special order, require a Government servant to furnish with a period specified in the order, a full and complete statement of such movable or immovaable property held or acquired by him or on his behalf by any member of his family as may be specified in the order. Such statement shall, if so required by Government or by the prescribed authority include the details of means by which, or source from which, such property was acquired.(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.(2)"Prescribed authority" means-(a)(i)The Government in the case of a Government servant, holding any Class I post, except where any lower authority is specifically specified by the Government for any purpose;(ii)Head of Department, in the case of a Government servant holding any Class II post;(iii)Head of Office in the case of a Government Servant holding any Class III or IV posts.(b)In respect of Government servant on foreign service or on deputation to any other Government, local bodies, the parent department on the cadre of which such Government servant is borne or the Department to which he is administratively subordinate as a member of that cadre.
