Section 11(8) in The Assam Civil Services (Conduct) Rules, 1965
(8)The Government may exempt any category of Government servant belonging to Class III or Class IV from any of the provisions of this rule except sub-rules (4), (5), (6) and (7).Explanation. - (1) For the purpose of this rule the expression movable property' includes-(a)jewellery, insurance policies, the annual premia of which exceeds Rs. 1,000 or one-sixth of the annual emoluments received from Government, whichever is less, shares, securities and debentures;(b)loans advanced by such Government servants whether secured or not;(c)motor cars, motor cycles, horses or any other means of conveyance; and(d)refrigerators, radios and radiograms.
