Section 60 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
60. Movable, immovable and valuable property
.- (1) Every employee shall on his appointment on any post submit a return of his assets and liabilities to the Management, giving the full particulars regarding -(a)the immovable property inherited by him or owner acquired by him 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 name of any other person;(b)shares, debentures and cash including Bank deposits inherited by him or similarly owned, acquired or held by him;(c)other movable property inherited by him or similarly owned, acquired or held by him; and(d)debts and other liabilities incurred by him directly or indirectly.(2)No employee shall, except with the previous knowledge of the Secretary of the Managing Committee 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.(3)Every employee shall report to the Secretary of the Managing Committee every transaction concerning movable property owned or held by him either in own name or in the name of a member of his family, if the value of such property exceeds Rs. 1,000/-.
