Section 17(2) in Bihar Judicial Officer's Conduct Rules, 2017
(2)No Judicial Officer shall make, or permit any member of his family or any person acting on his behalf to make any investment which is likely to embarrass or influence him in the discharge of his official duties and where a Judicial Officer fails to prevent a member of his family from making an investment of this nature, he shall make a report to that effect to the High Court forthwith.
