Section 8(4) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(4)A panchayat employee who enters in to any transaction concerning any movable property exceeding Rs. 15,000 (Rupees fifteen thousand) in value (whether by way of purchase or sale) shall report to the one month from the date of every such transaction:Provided concerned panchayat with in the previous sanction of the concerned panchayat shall be obtained if any such transaction is with a person having official dealings with the panchayat employee:Provided further that a panchayat employee who is about to quit the local limits of his official authority, may, with put reference to the concerned panchayat dispose of any of his movable property by circulating lists of it among the public generally or by causing it to be sold by public auction.Explanation. - For the purpose of this sub-rule, the expression "movable property" include the following property, namely: -(a)Jewellery, Insurance Policies, Share certificate and debentures;(b)Motorcars, Motorcycles, or any other means of conveyance; and(c)Refrigerators, Color Televisions, Video Cassette Recorder, Computer;
