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State of Odisha - Section

Section 34 in The Orissa Government Servants' Conduct Rules, 1959

34. Repeat and saving.

- Any rules corresponding to the rules in force immediately before the commencement of these rules and applicable to Government servant under the control of the Government of Orissa are hereby repealed :[Provided that an order made or action taken under the rules so repealed or any violation thereof shall be deemed to have been made or taken under or to be a violation of the corresponding provisions of these rules.] [Substituted by P. & S. Notification No. Codes-2/61-14875-Gen., dated the 8th December, 1961-Orissa Gazettee Part-III, page 1712 of 1961.]Appendix-AFormName (in full) of officer ..........................Designation .....................................Pay..............................................A. Immovable property
(1)Lands
Sl. No. Precise location Area Nature of land Extent of interest Value In whose name (self, wife, child, dependant,other relation or benamidar) the asset is or was Date and manner of acquisition or disposal Remarks
1 2 3 4 5 6 7 8 9
                 
(2)Houses
Sl. No. Precise location Extent of interest Value In whose name (self, wife, child, dependant,other relation or benamidar) the asset is or was Date and manner of acquisition or disposal Remarks
1 2 3 4 5 6 7
             
(3)Immovable properties and other description(including mortgages and such other rights)
Sl. No. Brief description Extent of interest Value In whose name (self, wife, child, dependant,other relation or benamidar) the asset is or was Date and manner of acquisition or disposal Remarks
1 2 3 4 5 6 7
             
B. Movable property
(1)Cash, Bank Balance, Credit, Insurance Policies, Shares, Debentures, etc.
Sl. No. Description of items Value In whose name (self, wife, child, dependant,other relation or benamidar) the asset is or was Date and manner of acquisition or disposal Loans that may have been given to others Remarks
1 2 3 4 5 6 7
             
(2)Other movable (including jewellery and other valuables, motor vehicles, refrigerators and other articles or materials of value of Rs. 50 and over for each item in respect of [Grade A or Grade B] [Substituted vide Orissa Gazette No. 41/III-A, dated 25.10.1996.] Officers and Rs. 200 and over for each item in respect of [Grade C or Grade D] [Substituted vide Orissa Gazette No. 41/III-A, dated 25.10.1996.] Officers).
Sl. No. Description of items Value In whose name (self, wife, child, dependant,other relation or benamidar) the asset is or was Date and manner of acquisition or disposal Remarks
1 2 3 4 5 6
           
I have hereby declare that the declaration made above is complete, true and correct to the best of my knowledge and belief.Date..................Signature..............................Note - (1) The categories noted in brackets in above heads are only illustrative and not meant to be exhaustive. In case of jewelleries and ornaments their total weight in tolas and their cash value should be given in Column 3 of Form 'ET' (2).Note - (2) In filling the form, endeavour should be made to provide Government with as complete a picture as possible of the Government servants' assets, no assets of appreciable value should be omitted by reason of any literal interpretation of the directions given.Appendix-BCopy of Government of Orissa, Transport Department Memo No. 1004-(18)-TAR-106/59, dated the 21st February, 1959 addressed to all Departments of Government.Subject - Driving of Government-owned vehiclesThe undersigned is directed to say that the State Government had decided that vehicles owned by Government need not be insured compulsorily against third party risks. A copy of the Press Note issued by Government in this connection was forwarded to all departments of Government and all Heads of the Departments under the defunct, Supply and Transport Department Memo No. 34662-(104) S.T. dated the 1st September, 1949. This however did not absolve the State Government from liability in respect of death, bodily injury or damage to property etc. caused by Government vehicles. The claims arising out of any accident in which Government vehicles are involved have to be preferred against the department which is in the administrative charge of the particular vehicle.The State Government have accepted the legal liabilities of paying compensation arising out of accidents in which Government vehicles are involved and in accordance with the provision of Section 110 of the Motor Vehicles Act, 1939 as amended, Claims Tribunals have been constituted to settle all claims arising out of such accidents.Government cannot take any legal stand in such Tribunals if vehicles are driven by persons other than those appointed for the purpose. So Government have been pleased to order that, hereafter Government vehicles provided to department or to quasi-Government Organisation should be driven only by drivers appointed for the purpose. Where, however, due to temporary absence of a driver it becomes necessary in the interest of Government work for the vehicle to be driven by any other person, having a valid driving licence, written permission of the immediate higher authority concerned should be obtained.It should be made clear that in claims put forward before the Claims Tribunal in cases of violation of the above rules, if Government are made liable to pay any compensation in pursuance of the award, the same shall be recovered from the officer driving the vehicle in addition to other action which may be taken against him.A copy of this letter is being sent to all Heads of Departments. Receipt of this letter may be acknowledged.