(a)When a servant of the Crown receives orders of transfer to a district in which the operations of a company in which he holds shares are conducted, he shall at once report the possession of such shares to the Inspector-General through his official superiors.(b)A servant of the Crown may not acquire by purchase shares in any company, the operations of which are conducted in the district in which he is employed for the time being.(c)When a servant of the Crown acquires by succession inheritance, bequest or gift shares in a company, the operations of which are conducted in the district in which he is employed, he shall at once report such acquisition to the Inspector-General through his official superiors.
