Section 24 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
24. Restriction in relation to acquisition and disposal of immovable property outside India and transaction with foreigners, etc.
- Notwithstanding anything contained in sub-regulation (2) of regulation 23, no employee shall, except with the previous sanction of the prescribed authority(a)acquire, by purchase, mortgage, lease, gift or otherwise, either in his own name or in the name of any member of his family and immovable property situated outside India;(b)dispose of, by sale, mortgage, gift or otherwise or grant any lease in respect of any immovable property situated outside India which was acquired or is held by him either in his own name or in the name of any member of his family ;(c)enter into any transaction with any foreigner, foreign Government, foreign organisation or concern,-(i)for the acquisition, by purchase, mortgage, lease, gift or otherwise, either in his own name or in the name of any member of his family, or any immovable property;(ii)for the disposal or, by sale, mortgage, gift or otherwise, or the grant of any lease in respect of any immovable property which was acquired or is held by him either in his own name or in the name of any member of his family.
