Section 21(5) in Rajasthan Civil Services (Conduct) Rules, 1971
(5)The Government may exempt any category of Government servants belonging to subordinate, Ministerial and Class IV Services from any of the provisions of this rule except sub-rule (4). No such exemption shall, however, be made without the concurrence of Appointments (A-III) Department.Explanation. - For the purpose of this rule (1) the expression ' movable property ' Includes-(a)Jewellery, insurance policies the annual premium of which exceeds Rs.1,000 or one sixth of the total annual emoluments received from Government whichever is less, shares, securities and debentures;(b)Deleted.(c)Motor cars, motor cycles, horses, or any other means of conveyance; and(d)[ electrical and household items as refrigerators, radios, radiograms, coolers, air conditioners, televisions, V.C.P.s, V.C.R.s, computers, tape recorders, washing machines and such other household items.] [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.]
