Section 23(3) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(3)[ Where an employee enters into a transaction in respect of movable property either in his own name or in the name of the member of his family, he shall, within one month from the date of such transaction and report the same to the prescribed authority, if the value of such property exceeds 2 months' basic pay of the Government or Commission employee:Provided that the previous sanction of the prescribed authority shall be obtained by the employee if any such transaction is with a person having official dealings with him.] [Substituted by Notification No. G.S.R. 707(E), dated 19.7.2016.]
