Section 26 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
26. Annual Property Statement.
(a)Every common cadre Employee shall furnish a declaration to the common cadre authority of the immovable property held in his name or in the name of his spouse or dependant sons and daughters, as at the end of the each financial year. He shall also obtain prior permission for purchase of or acquiring any interest and immovable property from the common cadre Authority. In addition to furnishing of statement of immovable property, the common cadre Employee shall also furnish a statement of assets and liabilities as on 31st March of every year to the common cadre Authority. Such report may be filed within one month from the completion of each financial year in the formats in Annexure-II.(b)Prior permission to purchase immovable property shall be obtained from the common cadre Authority. The purchase of movable properties worth more than one month's salary shall be intimated to the Managing Director within a month of purchase of such property.(c)No member of the common cadre service or his family member shall bid in any auction of the property belonging to the sugar Mills either directly or indirectly.
