Section 16 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
16. Moveable, immovable and valuable property.
(1)No Court employee shall except with the previous knowledge of the authority mentioned in the explanation below acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise either in his/her own name or in the name of any member of his/her family or his/her dependents.(2)Every Court employee shall report to the respective authority as stated in explanation herein-below within one month from the date of every transaction entered into by him/her either in his/her own name or in the name of any other member of his/her family in respect of the moveable property, if the value of such property exceeds Rs.80,000/- (Rupees Eighty thousand only) in case of Court employee holding Class-I post, Rs.75,000/- (Rupees Seventy five thousand only) in case of Court employee holding Class-II post, Rs.60,000/- (Rupees Sixty thousand only)in case holding Class-III post and Rs.40,000/- (Rupees Forty thousand only) in case holding Class-IV post, whether by way of purchase, sale or otherwise, provided that the previous sanction of respective authority shall be obtained if such transaction is with a person having official dealing with the Court employee.Explanation. - Prescribed authorities for the purpose of said Rule 1 and 2 above shall be-(i)The Chief Justice in case of the Registrar General and other Court employees holding Class-I post.(ii)Registrar General in case of every other Court employee.(3)Every Class-I Officer of the Court and every employee belonging to such other categories of employees as specified by the Chief Justice by a general or specific order shall submit a Return of his/her immovable assets :-(i)Giving full details regarding immoveable property inherited, owned, acquired or held by him/her on lease or mortgage either his/her name or in the name of his/her family or in the name of any other person.(ii)Class-I Officer of the Court and every Court employee belonging to such other category of employees as may be specified by the Chief Justice by general or specific order shall furnish the information as specified in Sub-Rule 2 giving full details on 1st of April every year covering the period ending with 31st March of that year.(iii)Every non-gazetted Court employee shall furnish the information referred to in clause (i) above, at the end of every year during which he/she attains the age which is of integral multiple of 5 years i.e. 25 years, 30 years etc. upto 60 years.Note. - (1) The provision of Sub Rule 1 shall not ordinarily be applied to Class IV employees. The Chief Justice may direct that they shall apply to any such Court employees; or Class of such Court employees. (2) Every Court employee, who is in service on the date of commencement of these Rules shall submit a Return under this Sub-Rule on or before such date as may be specified by the Chief Justice after such commencement. (3) The Chief Justice may, at any time by general or specific order require a Court employee to submit a Return of the property specified in the order and a full and complete statement of such moveable and immovable property held or acquired by him/her or by any member of his/her family or his dependent, as may be specified in the order. Such statement shall, if so required, include the detailed means by which or the source from which such property was acquired.
