Section 25 in The Employees' State Insurance (Central) Rules, 1950
25. Acquisition of property. - Subject to the provisions of rule 29 and such conditions, as may, from time to time, be laid down by the Corporation, the Director-General may, for the purposes of this Act, require on behalf of the Corporation movable or immovable property:
Provided that sanction of the Standing Committee shall be required for the exchange of any immovable property, for taking of any property on lease for a term exceeding twelve months, or for the acceptance of any gift or bequest of property burdened by an obligation.
