Section 28(5) in Chhattisgarh Rajya Gramin Bank (Officers and Employees) Service Regulations, 2013
(5)Notwithstanding anything contained in the forgoing sub-regulation, the Competent Authority may, at any time by general or special order, require an officer or employee to furnish, within a period as specified in that order, a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or in the name of any dependent member of his family as may be specified in that order, any such statement, if so required by the Bank, include the details of the means by which or the sources from which such property was acquired.
