Section 20(1) in Bihar Judicial Officer's Conduct Rules, 2017
(1)Every Judicial Officer shall on his first appointment to any service or post and thereafter at the interval of every twelve months i.e. after 31s December till 28/29 February submit to the High Court return of his assets and liabilities in such form as may be prescribed by the High Court giving full particulars regarding-(a)immovable property owned, acquired or inherited 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 the name of any other person.(b)shares, debentures, cumulative time deposits and including bank deposits owned acquired of inherited by him or held by him, either in his own name or in the name of any member of his family or in the name of any other person;(c)other movable property inherited by him or similarly owned, acquired or held by him;(d)debts and other liabilities, if any, incurred by him directly or indirectly.
