Section 21(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)Notwithstanding anything contained in rule 16, no Government servant holding any office in the Revenue or the Land Records Department shall, except with the previous permission in writing of Government or of the Revenue Inspection Commissioner, Collector, Settlement Commissioner and Director of Land Records or Superintendent of Land Records to whom he is subordinate-(i)purchase or bid either in person, or by agent or in his own name, or in the name of any other person, or jointly or in share with any other person for any property which may, under the provision of the Bombay Land Revenue Code, 1879, or of any other law for the time being in force, be sold by order of any revenue or judicial authority in the district in which such Government servant at the time employed.(ii)hold directly or indirectly any farm or is in any way concerned on his private account in the collection or payment of revenue of any kind in the district in which such Government servant is for the time being employed.Provided that nothing contained in this rule shall apply to revenue paid in fulfilment of any statutory obligation:Provided further that a Government servant who holds directly or indirectly any farm in the district in which he is for the time being employed shall only report this fact to Government and shall not be required to obtain sanction of Government for holding such farm.
