Section 21 in Rajasthan Civil Services (Conduct) Rules, 1971
21. Movable, Immovable and valuable property.
(1)Every Government servant shall on his appointment to any service or post and thereafter at such intervals as may be specified by the Government, submit a return of his assets and liabilities in [Form A and B] [Substituted 'such form as may be prescribed by the Government' by Notification No. G.S.R. 102, dated 3.3.2008.] giving the full particulars regarding.(a)the immovable property inherited by him or owned or acquired by him on lease or mortgage, either in his own name or in the name of any member of his family or in the 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.Note-I. Sub-rule (1) shall not ordinarily apply to class IV servants but the Government may direct that it shall apply to any such government servant, or class of such Government servants.Note-II. In all returns, the values of items of a movable property worth less than rupees [5000] [Substituted '1000' by Notification No. G.S.R. 55, dated 17.8.2001.] may be added and shown as a lump sum. The value of articles of daily use such as cloth, utensils, crockery, books etc, need not be included in such return.Note-III. Every Government servant who is in service on the date of the commencement of these rules shall submit a return under this sub-rule on or before such date as may be specified by the Government after such commencement.(2)No Government servant shall, except with the previous knowledge of the prescribed authority, 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:Provided that the previous sanction of the prescribed authority shall be obtained by the Government servant if any such transaction is -(i)with a person having official dealings with the Government servant; or(ii)otherwise than through a regular or reputed dealer.(3)[ Every Government servant shall report to the prescribed authority every transaction concerning movable property owned or held by him either in his own name or in the name of a member of his family, if the value of such property exceeds [from his two months basic pay] [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.]:[Explanation. - Basic pay means pay in running pay band plus grade pay.] [Inserted by Rajasthan Notification No. F. 9(5)(30) DOP/A-3/2004, dated 5.4.2012-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 28.5.2012.]Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is -(i)with a person having official dealings with the Government servant; or(ii)otherwise than through a regular or reputed dealer.](4)The Government or the prescribed authority may at any time, by general or special order, require a Government servant to furnish, within a period specified in the order, a full and complete state 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. Such statement shall, if so required by the Government or by the prescribed authority, include the details of the means by which, or the source from which, such property was acquired.(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.](2)'Prescribed authority' means.-(a)(i)the Government, in the case of a Government servant holding any post included in State except where any lower authority is specifically specified by the Government for any purpose;(ii)Head of Department, in the case of a Government servant holding any post in Subordinate Service;(iii)Head of office, in the case of a Government servant holding any post in Ministerial and Class IV Service;(b)In respect of a Government servant on Foreign Service or on deputation to any other authority like the Central Government, Corporation, State Undertaking or any other Organisation, the parent department on the cadre of which such Government servant is borne.
