Section 100 in Bihar Board's Miscellaneous Rules, 1958
100. Ministerial officers forbidden to take lease.
- Ministerial officers may not take farms or Mukarraris from any land-holders in the district in which they are employed.There is no objection to ministerial officers acquiring, as well as holding, immovable property in the districts in which they are employed provided that such purchases are made openly and are effected in the ordinary course, and that the officers in question neither purchase nor take any part in the sale of property which has been the subject of litigation in the courts in which they are employed, or in courts subordinate to those Courts.
