Section 25(4) in National Housing Bank Employees (Conduct) Regulations, 1994
(4)Every employee shall report to the competent authority every transaction concerning movable property owned or held by him either in his own name or in the name of a member of his family if the value of such a property exceeds Rs. 10,000.Provided that the previous sanction of the competent authority shall be obtained if any such transaction is-(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.
