Section 20(4) in Bihar Judicial Officer's Conduct Rules, 2017
(4)The High Court may at any time, by general or special order, requiring a Judicial Officer to submit within a period specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family as may be specified in the order and such statement shall if so required by the High Court include details of the means by which of the source from which, such property was acquired.Explanation. - For the purpose of this sub-rule the expression "movable property" includes:-(a)jewellery, insurance policies, t he annual premium of which exceed Rs. 30,000 shares, securities and debentures;(b)loons advanced by or to such Judicial Officer whether secured or not;(c)motor cars, motor cycles, or any other means of coveyance;(d)refrigerator, and or other electrical goods.
