Section 19(5) in Bihar Government Servant's Conduct Rules, 1976
(5)The Government may exempt any category of Government servants belonging to Class III or Class IV from any of the provisions of this Rule except sub-rule (4).Explanation.-For the purpose of this sub-rule the expression "movable property" includes-(a)jewellery, insurance policies, the annual premium of which exceeds Rs. 1,000, shares, securities and debentures;(b)loans advanced by or to such Government servant whether secured or not;(c)motor cars, motor cycles, horses or any,other means of conveyance; and(d)refrigerator, radios and radiograms.
