[1]THE GOVERNMENT SERVANTS' CONDUCT RULES, 1960

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and in super session of all previous rules on the subject, the Governor of Kerala hereby makes the following rules:

Rule - 1. Title and application.

(i)       These rules may be called the Government Servants' Conduct Rules, 1960.

(ii)      They apply to all Government Servants under the rule-making control of Kerala Government subject to the provisions of sub-clause (iii) below.

(iii)     The provisions in Rules 76 to 79 of these rules shall not apply to employees in subordinate service in Government owned industrial concerns.

(iv)    Nothing in these rules shall be deemed to derogate from provisions of any law or of any order of any competent authority for the time being in force relating to the conduct of Government Servants.

Rule - 2. Definitions.

In these Rules unless there is anything repugnant in the subject or context,-

(a)    "Government" means the Government of Kerala State.

(b)    "Government Servant" means any person in the service of Government and under its rule-making control whether for the time being in foreign service or not.

(c)    "Member of a Government servant' s family" includes-

(i)       the wife, child or step-child of such Government Servant whether residing with him or not and in relation to a Government Servant who is a woman, the husband residing with her and dependent on her; and

(ii)      any other person related whether by blood or by marriage to the Government Servant or to such Government Servant's wife or husband and wholly dependent on such Government servant, but does not include a wife or husband legally separated from the Government servant or child or step-child who is no longer in any way dependent upon him or her, or of whose custody the Government servant has been deprived by law.

[2][(cc) "Service Association" includes a Federation or a Confederation of Service Associations.]

(d)    Words importing the masculine gender shall be taken to include the feminine, if circumstances so require.

Rule - 3. General.

Every Government servant shall at all times maintain absolute Integrity and devotion to duty.

Rule - 4. Employment of near relatives of Government servants in private firms enjoying Government patronage.

No Government servant shall, except with the previous sanction of the Government, permit his son, daughter or dependent to accept employment with any private firm, with which he has official dealings, or with any other firm having official dealings with Government provided that where the acceptance of the employment cannot await the prior permission of the Government or is otherwise considered urgent, the matter shall be reported to the Government and the employment may be accepted provisionally subject to the permission of the Government.

Rule - 5. Applicability of Rules to Advocate General and other officers who are not full-time officers.

Except where they are specially mentioned, the rules do not apply to the Advocate General and other officials who are not full time officers but are engaged by Government to, do certain work for them without prejudice to the regular exercise of their professions in other respects.

Rule - 6. Gift, gratuity and reward.

Save as otherwise provided in these rules, no Government servant shall, except with the previous sanction of Government, accept or permit any member of his family to accept directly or indirectly on his own behalf or on behalf of any other person, any gift, gratuity or reward from a person not related to him.

Rule - 7.

A Government servant may accept from any person a complimentary gift of flowers or fruits or similar articles of trifling value; but all Government servants shall use their best endeavors to discourage the tender of such gifts.

Rule - 8.

A Government servant may accept or permit a member of his family to accept from a person who is his personal friend a wedding gift of a value which is reasonable in all the circumstances of the case. All Government servants shall use their best endeavors to discourage the tender of such gifts and such acceptance or permission shall be reported to Government, and if Government so require, the gifts shall be returned to the donor.

Rule - 9.

If a Government servant cannot, without giving undue offence, refuse a gift of substantial value he may accept the same, but shall, unless the Government by special order otherwise direct, delivers the gift to Government for decision as to its disposal.

Rule - 10. Habitual use of vehicles and animals belonging to others.

Government servants are forbidden to make habitual use of vehicles and animals belonging to others or to travel free of charge in any vehicle plying for hire;

Rule - 11. Public demonstrations in honour of Government servants.

Save as otherwise provided in these rules no Government servant shall, except with the previous sanction of Government-

(a)      receive any complimentary or valedictory address; accept any testimonial or attend any public meeting or entertainment held in his honour; or

(b)      take part in the presentation of a complimentary or valedictory address, or of a testimonial to, any other Government servant or to any person who has recently quitted the service of Government; or attend a public meeting or entertainment held in honour of such other Government servant or person; or

(c)      take part in the raising of a fund to be expended in recognition of the services of any other Government servant or of a person who has recently quitted the service of Government, for any purpose whatsoever.

Rule - 12.

Subject to the provision of any general or special order of Government, a Government servant may attend a farewell entertainment of a substantially private and informal character held with regard to himself or to any other Government servant or to a person who has recently quitted the service of Government on the occasion of his retirement from service or departure from the station of himself or such other Government Servant or person. In accepting the invitation the Government servant should, if necessary, make it clear that the function must be substantially private and on no account take the character of a public entertainment, that no address should be presented to him or to other Government servant and that the organisers will, discourage the publication of the proceedings of the entertainment in the Press.

Note. A Government servant should, as a rule, discourage his subordinates from organising or participating in a farewell entertainment in his honour, as in the absence of such discouragement, the subordinates may feel themselves bound, as a matter of course, to organise such a function and incur expenditure thereon.

Rule - 13. Presentation of trowels, etc., at ceremonial functions.

(a)      No Government servant shall, except with the previous sanction of the Government, receive any trowel, key or other similar article offered to him at a ceremonial function, such as the laying of a foundation stone or the opening of a public building.

(b)      A Government servant who receives an invitation to preside at such a function should, if he decides to accept it, invariably inform the promoters that he can attend only on the understanding that no presentation of any kind is made.

Rule - 14. Subscriptions.

Except with the previous sanction of Government, or some authority empowered in this behalf by Government, no Government servant shall ask for or accept or in any way participate in the raising of any subscription or other pecuniary assistance or take part in any collection of money for any public or local or other purpose.

Rule - 15. Purchase of resignation, etc.

No Government servant shall enter into any pecuniary arrangement for the resignation by one of them of any office under the Government, or for the taking of leave for the benefit of the other. Should this rule be infringed, any nomination or appointment consequent upon such resignation or leave will be cancelled by the appointing authority and such parties to the arrangement as are still in service will be subject to disciplinary proceedings which may involve their dismissal from service.

Rule - 16. Lending and borrowing.

(1)     No Government servant shall-

(a)      directly or indirectly engage in the business of money lending; or

(b)      except with the previous sanction of Government, lend money to any person possessing land within the local limits of his authority, or at interest to any person; or

(c)      save in the ordinary course of business with a bank or a firm of standing borrow money from, or otherwise place himself under pecuniary obligation to, any person subordinate or superior to him or, any one else within the local limits of his authority; or

(d)      except with the previous sanction of Government, permit any member of his family to enter into any transaction of the nature of those prohibited in the case of Government servants:

Provided that-

(i)       clause (b) does not preclude the making of advances of pay to private servants even if they possess land within the local limits of the Government Servant's authority;

(ii)      clause (c) does not preclude the acceptance of a purely temporary loan of small amount, free of interest, from a personal friend or the operation of reasonable credit account with a bonafide tradesman;

(iii)     this sub-rule shall, in its application to the dealings of a Government servant with a Co-operative Society registered or deemed to have been registered under the Co-operative Societies Act or under any similar law, be subject to such relaxations as Government may, by special or general order, direct;

(iv)    clause (c) will not permit a Government servant who has to deal officially with a Bank or a Firm from placing himself under a pecuniary obligation to such Bank or Firm. Wherever a Government servant propose to enter into such a relationship with a Bank or Firm, he should first inform Government and obtain orders.

(2)     When a Government servant is appointed or transferred to a post of such a nature as to involve him in the breach of any of the provisions of sub-rule (1) he shall forthwith report the circumstances to Government, and shall thereafter act in accordance with such orders as may be passed by Government. A non-Gazetted Government servant shall make the report referred to above to the Head of the Department concerned.

Note. The term 'land' in the above rule includes house property.

Rule - 17.

The above rule does prevent a Government servant from borrowing money from a Co-operative Society of which he is a member provided that where the borrowing is on personal security, the surety shall not be a Government servant subordinate to him.

Rule - 18.

The prohibition as regards the lending and borrowing of money applies to all loans, credits, advances, supply of articles or accommodation at unduly low rates or for insufficient consideration and to sales of property for inordinate prices.

Rule - 19.

The fact that a Government servant lending money is acting as an executor, administrator or as a trustee, without profit or advantage to himself in no way affects the prohibition.

Rule - 20.

A Government servant who belongs to a Joint Hindu family carrying on the business of money-lending as an ancestral profession is exempted from the prohibition, provided he takes no active share in the business and is not employed in a district in which the transactions of the firm are carried on.

Rule - 21.

A Government servant engaged in teaching is prohibited from having pecuniary relations with any pupil or ex-pupil or parent or guardian of a pupil or ex-pupil or with the staff or establishments of the school or college in which he is employed. A person who has ceased to be a pupil of the Government servant for a period of over two years will not be regarded as an ex-pupil for the purpose of this rule.

Rule - 22. Litigation.

No Government servant shall, without the written permission of the Head of Office in the case of a non-gazetted servant and of Government in the case of gazetted servant, -

(i)       take or transfer in his name any actionable claim, or decree;

(ii)      concern himself in any litigation in which he has no direct personal interest.

Rule - 23. Sale or lease of Government land.

Except in accordance with the standing orders of the Board of Revenue, or with the sanction of Government no Government land may be sold or granted on lease to any Government servant, whether in permanent or temporary employ.

Rule - 24. Buying and selling house and other valuable property.

Save in the case of a transaction conducted in good faith with a regular dealer or permitted under rule 26, a Government servant who intends to transact any purchase, sale or disposal by other means of movable or immovable property exceeding in value [3][Twenty five thousand rupees] with any person residing, possessing immovable property or carrying on business, within the local limits of the official, authority of such Government servant shall declare his intention to Government. The declaration shall state fully the circumstances, the price offered or demanded and, in the case of disposal otherwise than by sale, the method of disposal, and the Government servant shall thereafter act in accordance with such orders as may be passed by Government:

Provided that a Government servant who is about to quit the station, district or local limits of his official authority may, without reference to any authority, dispose of any of his movable property by circulating lists thereof among the public generally or by causing it to be sold by public auction,

[4][Note 1. Sanction of competent authority will be necessary also in the case of officers who have no defined local area for the exercise of their powers or to whom there is no delegation of statutory powers.]

[5][Note 2. The declaration of the intention to transact any purchase, sale or disposal by other means of immovable property by a Government Servant shall be in the form prescribed in Appendix B:]

Rule - [6][24A.

Whenever a Government servant acquires or gets possession of any antiquity, he shall immediately inform the fact to Government and get sanction of the Government for keeping the same in his possession. If a Government Servant acquires or gets possession of any article, object or thing having the appearance of an antiquity, he may, in case of doubt verify from the Registration Office under the Archaeology Department at Kottayam or Trichur or from Director of Archaeology at Trivandrum whether the article, object or thing is an antiquity or not.

Explanation. For the purpose of this rule the expression "antiquity" includes,

(i)       any coin, sculpture, manuscript, epigraph or other work of art or craftsmanship,

(ii)      any article, object or thing detached from a building or cave,

(iii)     any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages,

(iv)    any article, object or thing of historical interest, and

(v)      any article, object or thing declared by the Government by notification to be an antiquity for the purposes of the Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968 (26 of 1969) which has been in existence for not less than one hundred years.]

Rule - 25.

Heads of Departments are authorised to exercise the powers of Government for the purpose of the above rules in respect of Government Servants serving in their Departments. They are at liberty to refer any case to Government for advice or orders if they consider such a course desirable.

Rule - 26. Holding or acquiring of immovable property.

No Government servant shall, save in good faith for the purpose of residence acquire any immovable property any where in India by purchase or gift without the previous sanction of Government.

Rule - 27.

Sanction will, on no account be accorded to the purchase of land for commercial purposes in any part of the Kerala State by a person employed or concerned in the collection of revenue or the administration of justice.

Rule - 28.

The restrictions on the acquisition and possession of immovable property apply to the acquisition and possession of any personal interest in such property and to the acquisition and possession of such property by a Government servant in the name of any other person, but not to the acquisition or possession of an interest as trustee, executor or administrator only.

Rule - 29.

A Government servant who already owns a house or site, may not acquire another house or site for residential purposes without the sanction of Government or the authority to whom the power of sanction has been delegated.

Rule - 30.

A Government servant should not ordinarily be posted to his native district or allowed to acquire land within the revenue district or taluk in which he is serving Permission to do this should be granted only in very special circumstances. He may usually be permitted to acquire immovable property outside the revenue district or taluk in which he is serving. But when, on transfer to a district or taluk in which he holds immovable property, a Government servant makes a special report required by Rule 41, the authority responsible should ordinarily transfer him to another district or taluk.

Note. Gazetted officers employed in Educational, Technical and Research institutions and non-gazetted officers who are not entitled to exercise discretion in the course of their duties may be exempted from the provisions of the above rule.

Rule - 31.

An annual statement will be submitted by all Heads of Departments not later than the 15th January in each year of cases in which special permission has been granted by them for,

(a)      the acquisition by a Government servant of immovable property in the district or taluk in which he is employed.

(b)      the retention by a Government servant of immovable property in the district or taluk to Which he has been transferred.

(c)      similar returns will be submitted to Heads of Departments by subordinate officers to whom powers of sanction have been granted. The return submitted to Government by the Heads of Departments will not include cases disposed of by officers subordinate to them.

Rule - 32.

In the case of a family governed by the Marumakkathayam law, a junior member who is a Government servant will not ordinarily be required to obtain sanction when immovable property is acquired by the managing member on behalf of the family. But this exception will not apply to any acquisition even though made in the name of the Karanavan, if it is shown that it is really intended to be the self acquired property of the Government servant.

Rule - 33.

Except with the sanction of the Government, a Government servant is prohibited from purchasing, directly or indirectly any kind of property, movable or immovable at a sale on account of Government dues or under the orders of the court within the district or taluk in which he is, for the time being employed.

Rule - 34. Control over immovable property held or acquired by Government Servants.

Subject to the provisions of any general or special orders of Government, every Government servant shall make to the Government, through the usual channel, a declaration of all immovable property which may, from time to time, be held or acquired by him or by his wife or by any member of his family living with or in any way dependent upon him. The declaration shall state the District or State within which the property is situated and should give such further particulars as Government may, by General or special order require.

Rule - 35.

The declaration must include all immovable property held or acquired by a Government Servant in his own name or in the name of any other person wherever situated in India. It should as far as possible, give all the details required in the form in Appendix A.

Rule - 36.

Whenever a Government servant by inheritance, succession or bequest becomes possessed of immovable property in the district or taluk in which he is employed, or of the interest in such immovable property contemplated by the rule, he must communicate all particulars thereof through the usual channel to Government.

Rule - 37.

All Government servants except those in the Last Grade must submit to Government not later than the 15th January each year, a statement in the form given in Appendix A showing all the immovable properties of which he stood possessed or in which he had an interest at the close of the preceding calendar year.

Rule - 38.

The Government or any authority empowered by it in this behalf may, at any time, by general or special order require a Government servant to submit, within a period specified in the order a full and complete statement of such movable or immovable property held or acquired by him or by any member of his family as may be specified in the order. Such statement shall, if so required by the Government or by the authority so empowered, include details of the means by which or the source from which, such property was acquired.

Rule - 39.

If in any year a Government servant has neither acquired nor relinquished or otherwise disposed of any immovable property, or any interest in immovable property, he need not submit the statement referred to in rule 37 above 6[but shall instead submit a certificate to that effect]

Rule - 40.

The annual return should include all immovable property acquired or registered in the name of the Government servant either on his own account or as a trustee, executor or administrator, or acquired or registered in the name of or held or managed by any member of his family. In the case of Government servant who follows the Marumak kathayam law the statement should include acquisitions of immovable property by his consort.

Rule - 41.

If a Government servant receives an order of transfer to a district or taluk in which he possesses or has an interest in immovable property he must at once bring the fact to the notice of his immediate superior.

Rule - 42.

Any attempt to mislead and any failure to give full and correct information will render the Government servant concerned liable to disciplinary punishment.

Rule - [7][42A.

If in a disciplinary enquiry against a Government servant on charges of corruption it is proved that the Government servant or any person on his behalf is in possession, or has, at any time during the period of office of such servant; been in possession, for which such servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known source of income then on such proof, It shall be presumed unless the contrary is proved that such Government servant is guilty of misconduct.]

Rule - 43. Investments.

(a)      No Government servant shall speculate in investments. For purposes of this rule, the habitual purchase and sale of securities of notoriously fluctuating value shall be deemed to be speculation in investments.

(b)      No Government servant shall make or permit any member of his family to make any investments likely to embarrass or influence him in the discharge of his official duties.

Note. If any question arises, as to whether a security or an investment is of the nature referred to above, the decision of the Government thereon shall be final.

Rule - 44. Membership of Co-operative Societies.

Government servants, except those who are employed in the Co-operative department, or whose duty is to supervise or audit Co-operative Societies are at liberty to become members of and make deposits in Co-operative Societies:

Provided that persons employed in the Co-operative Department may become ordinary members of Co-operative Consumer Stores and Cooperative Canteens organized by Government servants:

[8][Provided further that the staff of the Co-operative Department may form Co-operative Societies exclusively for themselves:]

[9][Provided also that persons employed in the Co-operative Department may become members of Co-operative Housing Societies or of Co-operative Credit Societies if such persons are not directly in charge of the supervision or audit of those Co-operative Societies subject to the restriction that in case any such person after becoming a member of any such Co-operative Society becomes directly in charge of the supervision or audit of the society he/she shall report the matter forthwith to his/her controlling officer who shall transfer the supervision or audit of that Society to any other officer in the District, or neighboring District as the case may be.]

Rule - 45. Promotion and management of companies.

No Government servant shall, except in course of duty take part in the promotion, registration or management of any Bank or Company:

Provided that a Government servant may in accordance with the provisions of any general or special order of Government, take part in the promotion, registration or management of a Co-operative Society registered or deemed to be registered under the Co-operative Societies Act.

Rule - 46.

No Government servant shall serve or accept paid employment in any company, mutual benefit Society or Co-operative Society or act as an agent, whether paid by salary or commission, to any Insurance Company or Society. Where, however, no remuneration is accepted, there is no objection to a Government Servant's taking part in the management of a mutual benefit society if he has first obtained the sanction of the head of his department and a certificate to the effect that the work undertaken will be performed without detriment to his official duties.

[10][Explanation.--For the purpose of this rule "mutual benefit Society" shall mean a society registered under a statute other than the' Kerala Co-operative Societies Act, 1969, for the mutual benefit of its members, without any profit motive.]

[11][Note:- The sitting fees accepted by Government servants who are elected or nominated to the Board of Directors or Committee of a Cooperative Society in accordance with the bye-laws of the Society shall not be treated as remuneration for the purpose of this rule.]

Rule - 47.

Government servants shall be at liberty to take part in the promotion of Co-operative Societies, but no Government servant shall except in the course of duty or as provided for in the Service Regulations, hold office in any Co-operative Society or serve on any committee appointed for the management of its affairs unless the Society is composed wholly of Government servants or partly of Government Servants and partly of employees of local bodies.

Rule - 48. Private trade or employment.

(1)     No Government servant' shall, except with the previous sanction of the Government, engage directly or indirectly in any trade or business or undertake any employment:

Provided that a Government servant may, without such sanction undertake honorary work of a social or charitable nature or occasional work of literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer, but he shall not undertake or shall discontinue such work if so directed by the Government.

Explanation I. Canvassing by a Government servant in support of the business of insurance agency, commission agency, etc; owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub-rule.

[12][Explanation n. The issue of certificates and commendations by Government servants with regard to a product of cultural, artistic or industrial enterprise likely to be published for the business advancement of any person shall also be deemed to be a breach of this sub-rule:]

[13][Provided further that a Government servant may, without such sanction, undertake work connected with examinations (including examiner ships) conducted by Universities, Public Service Commissions and other examining bodies under the State Government or the Central Government or by the London Chamber of Commerce, and accept the remuneration therefor on condition that such work does not interfere with his normal duties; but he shall not undertake more than three examiner ships in a year:]

[14][Provided further that the Director of Survey and Land Records and the Assistant Directors of Survey and Land Records of the Survey Department may without such sanction undertake examiner ships relating to the Survey and Land Records Department, notwithstanding that the number of examiner ships in a year may exceed three and accept the remuneration therefor:]

Provided also that the teaching staff of the Medical Colleges and Dental College under the State Government may without such sanction accept examinershtps, in respect of examinations relating to Medical science, in not more than three Universities in a year, notwithstanding that the number of examiner ships in a year may exceed three and accept remuneration therefor.

Note. The limitation with regard to the number of Universities in the proviso will not be applicable in respect of examiner ships for post graduate examinations, in which case the teachers can take up examiner ships in any number of Universities subject to the condition that this will not affect their teaching work.

[15][Provided also that the teaching staff of the Veterinary College, Trichur of the Animal Husbandry Department may without such sanction accept examiner ships, in respect of examinations conducted inside the State relating to Veterinary Science, notwithstanding that the number of examiner ships in a year may exceed three, and accept remuneration therefor.

Note. The restriction in the second proviso to this rule will, however, apply to acceptance of examiner ships in respect of examinations conducted outside the State by the teaching staff of the Veterinary College, Trichur.]

(2)     [16][Every Government servant shall report to the Government if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.]

Rule - [17][48A.

xxx]

Rule - 49. Government Servants as arbitrators.

(a)      A Government Servant may not act as arbitrator in any case without the sanction of his immediate superior or unless he be directed so to act by a Court having authority to appoint an arbitrator.

(b)      No Government servant may act as arbitrator in any case which is likely to come before him in any shape in virtue of any judicial or executive office which he may be holding.

(c)      If a Government servant act as arbitrator at the private request of disputants, he can accept no fees.

(d)      If he acts by appointment of a Court of Law he may, notwithstanding anything contained in the Service Regulations accept such fees as the Court may fix:

Provided that the Government may direct that the whole or part of such fees shall be credited to Government.

Rule - [18][49A. Conduct of teaching staff in Government Colleges.

The following lapses shall constitute improper conduct on the part of the teaching staff of Government Colleges, namely,-

[19][(i) failure to perform his/her academic duties such as invigilation work, coming to the class without preparation to conduct lecture, classes, practical classes, assessment and guidance and refusal or wilful delay in the execution of any work allotted to the teacher by the authority concerned in connection with Colleges/University examinations;]

(ii) ??gross partiality in assessment of students, deliberately over marking or under-marking or attempting at victimisation on any grounds;

(iii) ??inciting students against other students, colleagues or against the University or the State Government or the Central Government;

Provided that the expression of deference of opinion on principles at seminar, or other place, where students are present shall not be deemed to constitute improper conduct.

(iv) ?raising questions of caste, creed, religion, race or sex in his relationship with his colleagues and trying to use the above considerations for improvement of his prospects;

(v) ??refusal to carry out the decisions of appropriate administrative and academic bodies and/or functionaries of the University, which are not against the provisions of any law for the time being in force.]

Rule - [20][49B. Conduct of teaching staff and other Government servants.

The following lapses shall constitute improper conduct on the part of the teaching staff of the Government Institutions and other Government servants:-

Failure to undertake the assignments of Public Service Commission such as setting of question papers, invigilation in Examination Halls, acceptance of Chief Superintendent ship for the examination, evaluation of answer papers, assisting the Commission as experts in the framing of syllabus for tests or conducting the interviews and to discharge the duties arising there from.]

Rule - [21][50. Medical officers and private practice.

A Medical Officer employed under Government shall not maintain or have any interest in a private nursing home, hospital, medical store or shop or similar establishment. He is also prohibited from examining or treating patients at Private Nursing Homes, Hospitals or Dispensaries even in an honorary capacity. He may, however, examine or treat patients outside duty hours at his residence or at the residence of the patients but shall not accommodate them as in-patients at his residence [22][and shall not also conduct any operation on the patients at his or her residence.] Medical Officers shall not be allowed to have private practice during their hours of duty. However, for attending emergent cases he may with the written permission of the Medical Officer-in-charge of the hospital where he is employed and subject to the condition that alternate arrangements are made by him in the hospital during his absence, leave the hospital]

[23][provided that a teacher (Medical Officer) in Government Medical and Dental Colleges in the State shall not examine or treat patients outside duty hours at his residence or at the residence of the patients and shall not be allowed to have private practice of any nature.]

Rule - [24][50A. Government servants directly concerned with execution of public works engaging approved contractors for private works.

No Government servant directly concerned with the execution of public works shall engage any approved contractor having current works within his jurisdiction, for the purpose of executing private works in which the Government Servant is in any way interested.]

Rule - 51. Insolvency and habitual indebtedness.

A Government servant shall avoid habitual indebtedness. If a Government servant is adjudged or declared an insolvent, or has incurred debts aggregating to a sum which in ordinary circumstances, he could not repay with in a period of two years or if a part of his salary is frequently attached for debt, has been continuously so attached for a period of two years or is attached for a sum which in ordinary circumstances, he could not repay within a period of two years, he should be presumed to have contravened this rule and is liable to be removed from service provided that such removal will not ordinarily result in the forfeiture of the pension which the person concerned would then be entitled to under the rules had he been invalidated from service. But he need not be so deemed if he proves that the insolvency or indebtedness as the result of circumstances which with the exercise of ordinary diligence, he could not have foreseen or over which he had no control, and had not proceeded from extravagant or dissipated habits. The burden of proving such special circumstances will always be upon the Government servant concerned.

Rule - 52.

A Government servant who applies to be or is adjudged or declared insolvent shall forthwith report his insolvency to the head of the office or department in which he is employed.

Rule - 53.

On receipt of information that a Government servant has been declared an insolvent or that his salary is being continuously attached as contemplated in rule 51, the Head of the Department or the Head of the office shall in the case of those Government servants who are appointed by Government, communicate the fact forthwith to Government and in the case of those whom they themselves or their subordinates are competent to appoint, take or cause to be taken such action as may be called for under rule 51 above.

Rule - 54.

The plea that the insolvency or indebtedness has been caused by standing security for other persons shall in no case be accepted as an excuse for abating the action under these rules.

Rule - 55.

A Government servant who has been removed from service-on account of insolvency, shall not be eligible for re-employment in any branch of public service.

Rule - [25][56. Communication of official documents or Information.

Every Government servant shall, in performance of his duties in good faith, communicate information to a person in accordance with the Right or Information Act, 2005, (22 of 2005) and the rules made there under:

Provided that no Government servant shall, except in accordance with any general or special order of the Government or in performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or classified information to any Government servant or any other person to whom he is not authorised to communicate such document or classified information.]

Rule - [26][57.

xxx]

Rule - 58. Connection with press.

No Government servant shall except with and during the continuance of previous sanction of Government own wholly or in part, or conduct or participate in the editing or management of any newspaper or other periodical publication. Such sanction will only be given in the case of newspapers or publications mainly devoted to the discussion topics not of a political character such for instance, as art, science or literature. The sanction is liable to be withdrawn at the discretion of Government. This rule applies to the Advocate General, Government Pleaders, Public Prosecutors and other part-time Government servants.

Rule - [27][58A.

No Government servant shall, without the previous sanction of Government in any manner aid or participate in the editing, publishing or management of any publication which contains Commercial advertisement or shall be a member of any group of Government servants which brings out such publication],

Rule - 59. Communicating with members of the Legislature.

No Government servant shall approach any member of the Legislature with a view to having any grievance made the subject-matter of interpellations or discussion in the Legislature. Any such disclosure will be considered to be a breach of rule 56.

Rule - 60. Discussion of the policy or action of Government.

(a)      No Government servant shall, by any utterance, writing or otherwise discuss or criticise in public or at any meeting or association or body, any policy pursued or action taken by Government nor shall he in any manner participate in such discussion or criticism:

Provided that nothing contained in this rule shall be deemed to prohibit.

(i)       a Government servant from participating in discussion at any private meeting solely of Government servants or of any recognised association of Government servants of matters which affect the personal interests of such servants Individually or generally; or

(ii)      a Government servant from defending and explaining in public or private meetings any policy or action of Government for the purpose of removing misapprehensions and correcting mis-statements or for the purpose of effectively carrying out such policy.

Explanation. Nothing contained in this rule shall be construed to limit or abridge the power of Government requiring any Government servant to publish and explain any policy or action of Government in such manner as may appear to them to be expedient or necessary.

(b)      [28][No Government servant shall engage himself or participate in any demonstration which is prejudicial to the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality or which involves contempt of court, defamation or incitement to an offence.]

(c)      [29][No Government servant shall raise any slogans or participate in any disorderly demonstrations or otherwise engage himself in any other disorderly conduct, within office premises or while on duty.

(d)      No Government servant shall wear any badges, arm-bands or such other symbols having inscriptions or slogans which may offend the interests of the sovereignty and integrity of India, the security of the State, friendly relations with foreign states, public order, decency or morality or which may amount to contempt of court, defamation or incitement to an offence, strike or breach of discipline.]

(e)      [30][No Government servant shall engage himself in anti-secular activities or activities which tend to create communal disharmony.]

Rule - 61.

A Government servant may not, except in the discharge of his official duties preside over or take part in the organisation of or occupy a prominent position at or address any non-official meeting or conference, at which it is likely that speeches will be made or resolutions will be proposed or passed criticising the action of Government or requesting Government to take certain action other than to make grants admissible under Government rules or orders in support of educational or similar institutions.

Note.Regularly convened meetings for the transaction of the legitimate business of Municipal Council and similar bodies established by law or created by Government and of associations of Government servants recognized by Government and of committees or branches of such bodies or associations are not non-official meetings for the purpose of this rule.

Rule - 62. Publication of documents and communications to the Press in the name of Government Servants and public speeches.

No Government servant shall, in any document published by him or in any communication made by him to the Press or in any public utterance delivered by him, make any statement of fact or opinion which is capable of embarrassing.

(a)      the relation between the Government and the people or any section thereof,

(b)      the relations between the Government and the Government of India, and

(c)      the relations between the Government and any other Indian State, or any foreign country.

Rule - 63.

A Government servant who intends to publish any document or to make any communication to the Press or to deliver any public utterance containing statements in respect of which any doubt as to the application of the restrictions imposed by rule 62 may arise, shall submit to Government a copy or draft of the document which he intends to publish or of the utterance which he intends to deliver, and shall thereafter act in accordance with such orders as may be passed by Government.

Note.The rules regarding discussion of Government policy and action and publication of documents and communications apply to the Advocate General, Government Pleaders, Public Prosecutors and other part-time Government servants.

Rule - 64. Evidence before committees.

No Government servant shall give evidence before a public committee except with the previous sanction of Government.

Rule - 65.

No Government servant giving such evidence shall criticise the policy or decisions of the Government or any other Government.

Rule - 66.

Rules 64 and 65 do not apply to evidence given before statutory committees which have power to compel attendance and the giving of answers not evidence given in judicial inquiries.

Note.The above rules apply to part-time Government servants also.

Rule - 67. Taking part in politics and elections.

(1)     No Government servant shall be a member of or be otherwise associated with, any political party or any organisation which takes part in politics nor shall he take part in, subscribe in aid of, or assist in any other manner, any political movement or activity.

(2)     It shall be the duty of every Government servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of or assisting in any other manner any movement or activity which is, or tends directly or indirectly to be, subversive of the Government as by law established, and where a Government servant is unable to prevent a member of his family from taking part in or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Government.

(3)     If any question arises whether any movement or activity, falls within the scope of this rule, the decision of the Government thereon shall be final.

Rule - 68.

No Government servant shall permit any member of his family to take part in or in any way assist any movement or activity which is or tends directly or indirectly to be subversive of Government as by law established.

Explanation:- A Government servant shall be deemed to have permitted a person to take part in or assist a movement or activity within the meaning of the above rule, if he has not taken precaution and done every thing in his power to prevent such person so acting, or if, when he knows or has reason to suspect that such person is so acting he does not at once inform the Government or the officer to whom he is subordinate.

Rule - 69.

Save as provided by or under any law for the time being in force, no Government servant shall canvass or otherwise, interfere or use his influence in connection with or take part, in any election to a legislative, body, whether in the Kerala State or elsewhere:

(1)     Provided that a Government servant who is qualified to vote at such election may exercise his right to vote; but if he does so shall give no indication of the manner in which he proposes to vote or has voted.

(2)     A Government servant shall not be deemed to have contravened the provisions of this rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.

(3)     The Government may permit a Government servant to offer himself as a candidate for election to a local authority and the Government servant so permitted shall not be deemed to have contravened the provision of this rule.

Explanation. The display by a Government servant on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.

(4)     [31][ No Government servant shall, save as provided by or under any law for the time being in force, offer himself as a candidate for election to any of the authorities of a University,]

Rule - 70.

A Government servant who issues an address to electors or in any other manner publicly announces himself or allows himself to be publicly announced as a candidate or prospective candidate for election to a legislative body, shall be deemed for the purpose of rule 69 to take part in the election to such body.

Rule - 71.

The provisions of rules 69 and 70 shall, so far as maybe, apply to elections to local authorities or bodies, save in respect of Government servants, required or permitted by or under any law or order of the Government for the time being in force, to be a candidate at such elections.

Rule - 72.

Seditious propaganda or the expression of disloyal sentiments by a Government servant will be regarded as sufficient ground for dispensing with his services.

Rule - 73.

A Government servant proposing to take part in a non-official conference or meeting held in any place in the Kerala State must obtain the poor sanction of the Government:

Provided that such sanction shall not be necessary in respect of conferences in which a Government servant may participate in the course of duty or conferences convened to discuss scientific, technical, literary or similar subjects and participation therein is not likely to embarrass Government in its relationship with the public in any manner. In cases of doubt the Government servant should apply to Government and obtain "orders.

The rules regarding taking part in politics and elections apply to part-time Government servant also, such as the Advocate General, etc.

Rule - 74. Vindication of acts and character of Government servants as such.

No Government servant shall, except with the previous sanction of Government have recourse to any court or the press for the vindication of his official acts or character from defamatory attacks.

Nothing in this rule shall derogate from the right of a Government servant to vindicate his private acts or character.

Rule - 75.

No Government servant shall, except with the previous sanction of Government, accept from any person or body of person's compensation of any kind for any malicious prosecution brought against him or for any defamatory attacks made on his public acts or character, unless such compensation has been awarded by a competent court.

Rule - [32][76. Membership of Association.

No Government servant shall join or continue to be a member of, an association the objects or activities of which are prejudicial to the interests of the sovereignty and integrity of India or public order or morality.]

Rule - 77.

(a)      Conditions for recognition.

No association of Government servants or association purporting to represent Government servants or any class thereof shall be recognised unless it satisfies the following conditions, namely.

(1)     [33][(i) The Association must [34][xxx] consist of a distinct class of Government employees and must represent 25% of the total strength of that class or 50 persons whichever is higher;]

[35][Note 1:- Class I and Class II officers shall not be allowed to be members in the same association in which Class III officers are members and vice versa.]

[36][Note 2:- The Heads of Departments concerned will satisfy themselves about the prescribed minimum representative strength and report to Government while forwarding the applications from Service Associations for the grant of recognition.]

(ii) Every Government employee of the same class must be eligible for membership of the association;

(iii) Persons who are not in the service of Government shall not be office-bearers of the association; and (iv) The association must not be formed on a territorial or communal basis.

(2)     The Association shall not be, in any way, connected with or affiliated to any association, which does not, or any federation of associations, which do not, satisfy condition (1).

(3)     The association shall not be, in any way, connected with any political party or organisation.

(b)      Rules to be observed by Service Associations.

Government shall withdraw the recognition granted to any association, if it violates any of the following rules:

(1)     The association shall not seek the assistance of any political Party or organisation to represent the grievances of its members, or indulge in any seditious propaganda, or expression of disloyal sentiments.

(2)     The association shall not resort to any strike or threat of strike as a means of achieving any of its purposes or for any other reason.

(3)     [37][xxx]

(4)     The Association shall not, except with the previous sanction of Government,-

(i)       issue or maintain any periodical publication;

(ii)      permit its proceedings to be open to the Press, or publish any representation, on behalf of its members, in the Press or otherwise.

[38][4A) No publication issued by the Association should contain commercial advertisements.]

(5)     The Association shall not engage in any political activity.

(6)     The Association shall not,

(i)       pay, or contribute towards any expenses incurred by a candidate for any election to a legislative body whether in India or else where or to a local authority or body;

(ii)      support by any means, the candidature of any person for such election;

(iii)     undertake or assist in the registration of electors or the selection of candidate for such election; and

(iv)    maintain or contribute towards the maintenance of any member of a legislative body or of local authority or body.

(7)     Government may require the regular submission for their information copies of the rules of the Association and the annual statement of its accounts and of lists of its members.

(8)     [39][The funds of a Service Association shall consist exclusively of subscriptions from members and grants, if any, made by the Government or the money collected with the prior sanction of the Government and shall be applied only for the furtherance of the objects of the Service Association.

Note. The Association shall not ask for or collect money (other than subscriptions from members of the Association) without obtaining the prior sanction of the Government.

(9)     Any amendment of a substantial character in the rules of the Service Association shall be made only with the previous approval of the Government; and any other amendment of minor importance shall be communicated through proper channel for transmission to the Government' for information.

(10)   The Service Association shall not do any act or assist in the doing of any act which, if done by a Government servant, would contravene any of the provisions of the Government Servant's Conduct Rules.

(11)   The Service Association shall not address any communication to a foreign authority except through the Government which shall have the right to withhold it.

(12)   Communications addressed by the Service Association or by any office bearer on its behalf to the Government or a Government authority shall not contain any disrespectful or improper language.

(13)   Federation or a Confederation of Service Association shall affiliate only recognised Service Association, and if the recognition accorded to any of the Service Associations affiliated to a Federation or a Confederation of Service Associations is withdrawn, the Federation or Confederation of Service Associations shall forthwith disaffiliate such Service Association.

(14)   The Service Association shall cease to be affiliated to a Federation or Confederation of Service Associations whose recognition under these rules is withdrawn by the Government.

(15)   The Service Association shall not invite non-officials to speak at meetings of the Association without obtaining the prior sanction of the Government.]

(c)      Procedure for making represent at ions.

(1)     Representations from such associations whether made orally, by deputation or presented in writing may be received by Government officers, notwithstanding any thing contained in the rules relating to the submission of petitions and memorials by Government servants, provided that no representations or deputations will be received except in connection with a matter which is, or raises questions which are, of common interest to the class represented by the Association.

(2)     Government may specify the channel through which representations from the Association shall be submitted and authority by whom deputations may be received.

Rule - 78.

Any group of Government servants who desire to organise themselves into an association for the purpose of safeguarding their conditions of service and to make representations to Government on service matters shall apply to Government through the Head of the Department for recognition of the Association along with a copy of the draft rules. The rules of the Association shall confirm to the conditions prescribed in rule 77 and in addition shall specifically provide that the Association shall not resort to any strike or other activities calculated to paralyse or embarrass Government. Government may suggest such changes in the rules as may be deemed necessary and on their incorporation the Association may be granted recognition.

Rule - 79.

Government shall withdraw the recognition granted to any Association if it violates any of the conditions prescribed for its recognition or if it resorts to any strike or activities calculated to paralyse or embarrass Government.

Rule - 80.

Every Government servant shall inform his immediate official superior of any reason that there may be, why it is undesirable, in the public interest, that he should be employed in a particular district or taluk such as a near relationship of himself or his wife to any person or persons residing in that district or taluk.

Rule - 81.

(i)       Every Government servant shall inform his immediate official superior, if a Government servant closely related to him is posted to work under him or if he is posted to work under a Government Servant closely related to him.

(ii)      No Government servant shall deal with a case in which he or any member of his family has any pecuniary or other interest. If any such case comes before him in the course of his official duties, he should refrain from dealing with the case and submit the case to the next higher authority for passing orders, indicating at the same time that "he is not dealing with the case because of the interest."

Rule - 82. Influencing superior authority for furtherance of interest.

No Government servant shall direct or attempt to bring any political or other outside influence to bear upon any superior authority for the furtherance of his interest.

[40][xxx]

Explanation. A Government servant causing his own case to be made the subject of an interpellation in the Legislature contravenes this, rule.

Rule - [41][83. Broadcast from Radio Station.

No Government servant shall except with the previous sanction of Government or any other authority empowered by it in this behalf or in the bonafide discharge of his duties, participate in a radio broadcast on any subject other than of a purely literary, artistic or scientific nature. Heads of Departments may exercise the power of sanction in respect of Government Servants serving in their respective Departments and may refer any case to Government for orders if they consider such a course desirable.]

Rule - 84.

The provisions of rule 83 do not in any way prevent the acceptance of engagements by Government servants from a Broadcasting Station of the A.I.R. for music or other similar performances and the remuneration therefor.

Rule - [42][85.

xxx]

Rule - 86. Government servants not to partake in any strike.

No Government servant shall engage himself in any strike or incitement thereto or in any similar activities. [43][Government servants should not engage themselves in any concerted or organised slowing down or attempt at slowing down Government work or in any act which has the tendency to impede the reasonably efficient and speedy transaction of Government work.] Concerted or organised refusal on the part of Government servants to receive their pay will entail severe disciplinary action.

Rule - 87. Government servant under suspension.

When a Government servant is suspended, he is free to go wherever he likes; but he must give his address to the Head of his office and if he is himself the Head of an office, to his immediate superior. He must also give his address to the Officer, if any, holding an enquiry into his conduct.

Explanation. He must obey all orders to attend any inquiry into his conduct and if he fails to do so, the inquiry may be held in his absence.

Rule - 88. Consulting a Medical Practitioner for the purpose of obtaining leave.

It shall be the duty of every Government servant who consults a Medical practitioner with a view to obtaining leave or an extension of leave on medical certificate to disclose to that Practitioner the fact of his having consulted any other Practitioner for the same purpose and the result of such consultation. Omission on the part of the Government servant to do this or any false statement made by him to a Medical Practitioner in this respect will entail disciplinary action,

Rule - 89. Government Servants not to be employed in Private business.

The employment of a Government servant including a Government servant in last grade service in making purchases or in any private matters in which the receipt or expenditure of money is concerned is most strictly prohibited. It is however, not intended that this prohibition should preclude any officer from employing a Government servant including a Government servant in Last Grade service, to provide for him a conveyance or necessary supplies while he is traveling on duty though in all such transactions constant vigilance is needed to prevent cheating and extortion.

Rule - 90.

Application for appointment in the Gift of Government. A representation from a Government servant in regard to his claim to an appointment in the gift of Government should be submitted through the Head of his Department.

Rule - 91.

No Government servant shall except by endorsement on a written application submitted by a candidate officially through him recommend to any selecting, appointing or promoting authority or to any individual who is a member of any such authority or of its staff, any candidate for any post under the services of Government.

Note. It is incorrect for a Government servant who receives an application from a subordinate or colleague for a recommendation on such application as is referred to in this rule and in the preceding rule, to return the application with the endorsement to the Government servant concerned. The Application should be forwarded to the appropriate authority through official channels.

Rule - 92. Consequences of resignation.

The premature resignation from the Public service entails forfeiture of past service and of any retiring allowance to which the officer who prematurely resigns would otherwise have been eligible.

Rule - 93. Bigamous Marriages.

(i)       No Government servant who has a wife living shall contract another marriage without first obtaining the permission of the Government, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.

(ii)      No female Government servant shall marry any person who has a wife living without first obtaining the permission of the Government.

Rule - [44][93A. Residence.

(a)      All Government servants shall ordinarily reside, within the limits of their Headquarters Stations. Whenever any Government servant finds it necessary to live outside the prescribed Headquarters, he shall obtain specific sanction of the Head of the Office or other competent authority Permission to reside outside the Headquarters will be granted only in exceptional cases, each case being considered on its merits and in accordance with administrative convenience. When a Government servant living in the Headquarters Station wants to leave the Station on private business, he will have to obtain permission from his superior officer.

[45][Note:- For the purpose of this rule,- a Government Servants other than Medical Officers of the Departments of Health Services, Homeopathy, Indigenous Medicine and of Medical Colleges, residing within a radius of fifteen kilometers from their offices shall be deemed to reside within the limits of their Headquarters stations. This limit of fifteen kilometers radius shall not, however, be applied strictly in the case of big cities and towns provided that the persons concerned reside within the limits of the Headquarters city or town.

(b)      Medical officers of the Departments of Health Services, Homeopathy, Indigenous Medicine and of Medical Colleges, residing within a radius of eight kilometers from the Hospital/Dispensary/Medical College/Health Centre in which they are working shall be deemed to reside within the limits of their Headquarters stations]]

Rule - [46][93B. Consumption of intoxicating drinks and drugs.

(1)     A Government Servant shall,

(a)      strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be for the time being;

(b)      not be under the influence of any intoxicating drink or drug during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drinks or drugs;

(c)      refrain from consuming any intoxicating drink or drug in a public place;

(d)      not appear in a public place in a state of intoxication;

(e)      not use any intoxicating drink or drug to excess.

Explanation. For the purpose of this rule "public place" means any place or premises (including a conveyance) to which the public have, or are permitted to have access, whether on payment or otherwise and includes a club meant exclusively for members where it is permissible for the members to invite non-members as guests, but does not include a lodging room in a hotel.

(2)     Government may by special or general order relax'the provisions of sub-rule (1) in respect of any case if they consider that such relaxation is necessary in view of the special circumstances of such case.]

Rule - [47][93C. Taking or giving of dowry by Government Servants.

No Government servant shall take or give dowry for his marriage or for the marriage of any member, or dependent, of his family.]

Rule - [48][93D. Ban on smoking.

No Government servant shall smoke Beedi or Cigarette or any such items in Government Offices or Educational Institutions.]

Rule - [49][93E. Ban to employ children to work.

(1)     No Government servant shall employ to work any child below the age of 14 years as domestic help.

(2)     Breach of the condition specified in sub-rule (1) shall amount to misconduct attracting a major penalty.]

Rule - [50][93F. Prohibition of sexual harassment of working women.

(1)     No Government servant shall indulge in any act of sexual harassment of any woman at her work place.

(2)     Every Government servant who is in charge of a work place shall take appropriate steps to prevent sexual harassment to any woman at such work place.

Explanation. For the purpose of this rule, "sexual harassment" includes such unwelcoming sexually determined behavior, whether directly or otherwise as,

(a)      physical contact and advances;

(b)      demand or request for sexual favours;

(c)      sexually colored remarks;

(d)      showing any pornography; or

(e)      any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.]

Rule - 94. Personal representations to the Governor or the Ministers.

It is improper for a Government servant who makes any representations to Government through the official channel to approach the Governor or the Ministers with advance copies thereof or with personal representations:

Provided that a Government servant who has not received any reply to a representation made to the appropriate authority within three months, may make a written representation to Government with a copy of the representation sent to the appropriate authority and with a statement that no reply has been received to that representation.

Rule - 95. Interpretation.

If any question arises relating to the interpretation of these rules, it shall be referred to the Government whose decision thereon shall be final.

Rule - 96. Delegation of powers.

The Government may, by general or special order, direct that any power exercisable by it or any Head of department under these rules (except the powers under rule 95 and this rule) shall, subject to such conditions, if any, as may be specified in the order, be exercisable also by such officer or authority as may be specified in the order. 

Appendix 'A'

Statement of landed properties, shares in companies and other investments held by....................

(Name and Designation) his wife, relatives or friends (became) for the year............................

I................................hereby declare that I am not possessed of or interested in any other landed property or in companies or other investments of any kind than what is stated above either in my name or be name within.

Note: (1) A line may be used for each transaction.

(2) The properties already acquired before the year in question may be shown first (in red ink Preferably) in one line and the new acquisition or disposals by a second line, underneath and the result shown in a third line. The third line will be the first line in the return for the following year.

[51]Appendix B

(See Note 2 below rule 24)

Form of declaration of intention to transact purchase/sale/disposal by other means of immovable property by a Government Servant

I..................hereby declare my intention to purchase/sell/dispose of by other means the immovable property comprised in Sy No. ..............................of Village...............Taluk ....................District.

Details of the property and the intended transaction are furnished below:-

1.        Name of Government Servant:

2.        Official designation and office in which the Government Servant is working:

3.        Name and address of the purchaser/seller/person in whose favour the disposal is to be made:

4.        Whether the Government Servant has any official dealings with the purchaser/seller/person in whose favour the disposal is to be made:

5.        Details of the immovable property proposed to be purchased/sold/disposed of by other means with survey number:

6.        Village, Taluk and District in which the immovable property is situated:

7.        Nature of the immovable property (whether wet, dry or garden land) :

8.        Method of disposal, if the property is to be disposed of otherwise than by sale:

9.        In the case of purchase

(a)      whether any house is situated in the land proposed to be purchased; and

(b)      whether the Government Servant already owns a house or site;

Note:- If the answer is in the affirmative give details of the house/site already owned, also indicate the Sy. No., Village, Taluk, District.

10.     Whether the property proposed to be sold/disposed of by other means has been included in the Annual Property Statement furnished to the Head of Department/Government:

11.     Whether the property proposed to be sold/disposed of by other means is within the ceiling fixed under law in force in the State:

12.     Cost of the property including house, if any, proposed to be purchased/sold/disposed of by other means:

13.     Source from which money is proposed to be raised (in the case of purchase only) :

14.     Purpose of purchase/sale/disposal of by other means:

15.     Signature of the Government Servant:

16.     Date: