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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Civil Services (Conduct) Rules, 1971

(2)Nothing in these shall be operative to deprive any person to whom these rules apply to any right which had accrued to him under the rules, notifications, or orders repealed by sub-rule (1) in respect of any order passed before the commencement of the rules.[Form A [Added by Notification No. G.S.R. 102, dated 3.3.2008.]]Statement of Immovable Property of first appointmentdated.........................../Statement of Immovable Propertyfor the year .......................... (As on 1st January)
1. Name of GovernmentServant (in full)….......................................................   3. Present post held...........................….......................................................
2. Services to whichhe/she belongs….......................................................   4. Present Pay…..............................….......................................................
Name of District subdivision Taluka andVillage in which property is situated Name and details of properties Present Value If not in own name state in whose name heldand his/her relationship to the member How acquired whether by purchase lease ormortgage inheritance gift or otherwise with date of acquisitionand name with details of person/persons from whom acquired Annual income from the property Remarks
             
             
             
             
             
             
             
[Form B [Added by Notification No. G.S.R. 102, dated 3.3.2008.]]Statement of Movable Property of first appointment dated .........../Statement of Movable Property for the year........(As on 1st January.......)
1. Name of GovernmentServant (in full)….......................................................   3. Present post held...........................….......................................................
2. Services to whichhe/she belongs….......................................................   4. Present Pay…..............................….......................................................
Sr. No. Description of items Price Value at the time of acquisition and/orthe total payments made up to the date of return, as the case maybe in case of articles purchased on hire purchase or installment If not in own name, name and address of theperson whose name and his/her relationship with the Governmentservant How acquired with approximate date ofacquisition Remarks