Section 19(3B) in The M.P. Civil Services (Conduct) Rules, 1965
(3B)In a disciplinary proceeding on account of misconduct under sub-rule (3A) it shall be presumed that the property not included in the return or the value of which is incorrectly shown was acquired through means in contravention of these rules. In such proceedings the burden of proof of establishing that the property was acquired legitimately shall he on the Government servant.] [Inserted by Notification No. C-5-1-83-1, dated 7-12-83.]
