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State of Rajasthan - Section

Section 32 in Rajasthan Civil Services (Conduct) Rules, 1971

32. Repeal and Saving.

(1)The Rajasthan Government servant's Pensioner's Conduct Rules, 1950, so far in force and any Notification issued and orders made under any such rules to the extent to which they apply to the persons to whom these rules apply, are hereby repealed:Provided that -
(i)such repeal shall not affect the previous operation of the said Rules, Notifications and orders or anything done or any action taken there under;
(ii)any proceedings under the said Rules, Notifications, or orders pending at the commencement of these rules, or initiated after the commencement of these rules shall be continued and disposed of as so far as may be, in accordance with the provisions of these rules.
(2)Nothing in these shall be operative to deprive any person to whom these rules apply to any right which had accrued to him under the rules, notifications, or orders repealed by sub-rule (1) in respect of any order passed before the commencement of the rules.[Form A [Added by Notification No. G.S.R. 102, dated 3.3.2008.]]Statement of Immovable Property of first appointmentdated.........................../Statement of Immovable Propertyfor the year .......................... (As on 1st January)
1. Name of GovernmentServant (in full)….......................................................   3. Present post held...........................….......................................................
2. Services to whichhe/she belongs….......................................................   4. Present Pay…..............................….......................................................
Name of District subdivision Taluka andVillage in which property is situated Name and details of properties Present Value If not in own name state in whose name heldand his/her relationship to the member How acquired whether by purchase lease ormortgage inheritance gift or otherwise with date of acquisitionand name with details of person/persons from whom acquired Annual income from the property Remarks
             
             
             
             
             
             
             
[Form B [Added by Notification No. G.S.R. 102, dated 3.3.2008.]]Statement of Movable Property of first appointment dated .........../Statement of Movable Property for the year........(As on 1st January.......)
1. Name of GovernmentServant (in full)….......................................................   3. Present post held...........................….......................................................
2. Services to whichhe/she belongs….......................................................   4. Present Pay…..............................….......................................................
Sr. No. Description of items Price Value at the time of acquisition and/orthe total payments made up to the date of return, as the case maybe in case of articles purchased on hire purchase or installment If not in own name, name and address of theperson whose name and his/her relationship with the Governmentservant How acquired with approximate date ofacquisition Remarks