Section 19(1) in Bihar Government Servant's Conduct Rules, 1976
(1)Every Government servant shall on his first appointment, to any service or post and thereafter at the interval of every twelve months submit to the prescribed authority return of his assets and liabilities in such form as may be prescribed by the Government giving full particulars regarding-(a)immovable property owned, acquired or inherited by him or held by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person;(b)shares, debentures, cumulative time deposits and including bank deposits owned, acquired or inherited by him or held by him, either in his own name or in the name of any member of his family or in the name of any other person;(c)other movable property inherited by him or similarly owned, acquired or held by him;(d)debts and other liabilities, if any, incurred by him directly or indirectly.Note I.-Unless directed otherwise, sub-rule (1) shall not ordinarily apply to class IV servants.Note II.-In all returns, the values of items of movable property worth less than Rs. 1,000 may be added and shown as a lump sum. The value of articles of daily use such as clothes, utensils, crockery, books, etc., need not be included in such return.Note III.-Every Government servant who is in service on the date of the commencement of these Rules shall submit a return under this sub-rule on or before such date as may be specified by the Government after such commencement:Provided that the previous sanction of the prescribed authority shall be obtained by the Government servant if any such transaction is-(a)with person having official dealings with Government servant, or(b)otherwise than through a regular or reputed dealer.
