Section 19(3) in Bihar Government Servant's Conduct Rules, 1976
(3)Every Government servant shall report to the prescribed authority within one month 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 Rs. 1,000 in the case of a Government servant holding any class I or class II post or Rs. 500 in the case of a Government servant holding any class III or class IV post:Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is-(a)with a person having official dealings with the Government servant, or(b)otherwise than through a regular or reputed dealer.
