Section 21(1) in The Orissa Government Servants' Conduct Rules, 1959
(1)No Government servant shall except with the previous knowledge of the prescribed authority acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise, either in his own name or in the name of any member of his family or a benamidar :Provided that any such transaction conducted otherwise than through a regular or reputed dealer shall require the previous sanction of the prescribed authority :[Provided further that nothing in this sub-rule shall apply in respect of the lease of a house taken by a Government servant for residential purposes.] [Added vide Notification No. 7830 dated 19.4.1968, Orissa Gazette Part III/3.5.1968.][Explanation - The prescribed authority for the purpose of this sub-rule shall be the controlling authority, namely :(a)in case of all officers the immediate superior authority under whom the officer is serving;(b)in respect of a Government servant on foreign service on deputation to any other department or any other Government, the prescribed authority shall be the immediate superior authority to whom he is administratively subordinate.]Illustration-A Sub-Divisional Officer can give permission to a Tahsildar or any [Grade A or Grade B] [Substituted vide Orissa Gazette No. 41-III-A, dated 2-5.10.1996.], [Grade C or Grade D] [Substituted vide Orissa Gazette No. 41-III-A, dated 2-5.10.1996.] Officer working under him. Similarly the Tahsildar can permit his subordinate to dispose of or acquire immovable/immovable property. In case of the Department of the Government and Heads of Departments, the Section Officer can permit the staff working under him in this matter.
