Section 28(3) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
(3)No officer shall, except with the prior intimation to the Competent 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 dependent member of his family:Provided that the previous sanction of the Competent Authority shall be obtained by the officer if any such transaction is,-(a)with a person having official dealings with the officer; or(b)otherwise than through a regular or reputed dealer.
