Section 24 in The U.P. Government Servant's Conduct Rules, 1956
24. Movable, immovable and valuable property.
(1)No Government servant shall, except with the previous knowledge of the appropriate 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 member of his family :Provided that any such transaction conducted otherwise than through a regular and reputed dealer shall require the previous sanction of the appropriate authority.IllustrationA, a Government servant, proposes to purchase a house. He must inform the appropriate authority of the proposal. If the transaction is to be made otherwise than through a regular and reputed dealer. A must also obtain the previous sanction of the appropriate authority. The same procedure will be applicable if A proposes to sell his house.(2)[ A Government servant who enters into any transaction concerning any movable property exceeding in value, the amount of his basic pay for one month, whether by way of purchase, sale or otherwise, shall forthwith report such transaction to the appropriate authority :Provided that no Government servant shall enter into any such transaction except with or through a reputed dealer or agent of standing, or with the previous sanction of the appropriate authority.Illustration(i)A, a Government servant whose monthly pay is rupees six hundred, purchases a tape recorder for rupees seven hundred, or(ii)B, a Government servant whose monthly pay is rupees two thousand sells a car for rupees one thousand five hundred.In either case A or B must report the matter to the appropriate authority. If the transaction is made otherwise than through a reputed dealer he must also obtain the previous sanction of the appropriate authority] [Substituted by Notification No. 13/V/98-Ka-1-1998, dated 17th October, 1998, published in U.P. Gazette, (Extraordinary), Part 4, Section (Ka), dated 17th October, 1998.].(3)At the time of first appointment and thereafter at intervals of five years, every Government servant shall make to the appointing authority, through the usual channel, a declaration of all immovable property owned, acquired or inherited by him or held by him on lease or mortgage, and of shares and other investment which may, from time to time, be held or acquired by him or by his wife or by any member of his family living with or in any way dependent upon him. Such declaration should state the full particulars of the property, shares and other investments.(4)The appropriate authority may, at any time, by general or special order, require a Government servant to submit within a period specified in the order a full and complete statement of such movable or immovable property held or acquired by him or by any member of his family as may be specified in the order. Such statement shall, if so required by the appropriate authority, include details of the means by which or the source from which such property was acquired.(5)The appropriate authority-(a)in the case of Government servant belonging to the State service, shall for purposes of sub-rules (1) and (4), be the Government and for sub-rule (2), the head of the department;(b)in the case of other Government servants, for the purpose of sub-rules (1), (2) and (4), shall be the Head of the Department.
