Section 28 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
28. Movable, immovable and valuable property.
(1)Every officer on his first appointment shall submit a return of his assets and liabilities giving full particulars regarding -(a)the immovable property, inherited by him or owned or acquired by him or held by him on lease or mortgage either in his name or in the name of any member of his family;(b)shares, debentures and cash including bank deposits inherited by him or similarly owned or acquired or held by him;(c)other movable property inherited by him or similarly owned or acquired or held by him; and(d)debts and other liabilities incurred by him directly or indirectly:Provided that, in the case of an officer, who is already in the service of the Bank on the date of the commencement of these regulations shall submit a return within three months from the date of commencement of these regulations.(2)Every officer shall submit a return of the immovable/ movable property to the Bank as on 31st March of every year before 30th April of that year.(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.(4)Every officer shall report to the Competent Authority every transaction concerning movable property owned or held by him either in his name or in the name of any dependant member of his family if the value of such a property exceeds Rs.25,000/- :Provided that, the previous sanction of the Competent Authority shall be obtained, if such transaction is:-(a)with a person having official dealings with the officer; or(b)otherwise than through a regular or reputed dealer.(5)Notwithstanding anything contained in the forgoing sub-regulation, the Competent Authority may, at any time by general or special order, require an officer or employee to furnish, within a period as specified in that order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or in the name of any dependant member of his family as may be specified in that order, and such statement, if so required by the Bank, include the details of the means by which or the sources from which such property was acquired.
