Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 32 in The Chennai Corporation Servants Conduct Rules, 1968

32. Repeal and saving.

- Nothing contained in these rules shall adversely affect any person holding any of the posts referred to in these rules on the date of coming into force of these rules.Form A[See sub-rules (3) and (7) of rule 7]Statement of immovable property on first appointment for the year........................
1. Name of the Officer (in full) and service to which theofficer belongs.  
2. Name of the Officer and department in which employed.  
3. Present post held.  
4. Date of appointment.  
5. Present Pay.  
Name and details of property
Name of District/ Taluk and village in whichproperty is situated Housing and other buildings Lands and other buildings Present value If not in own name
(1) (2) (3) (4) (5)
         
How acquired? Whether by purchase, lease,mortgage, inheritance, gift or otherwise with date of acquisitionand name with details of person or persons from whom acquired Annual income from the property Remarks (by what means and for what purpose theproperty was acquired should also be stated here)
(6) (7) (8)
     
Inapplicable clause to be struck out.In cases where it is not possible to assess the value accurately, the approximate value in relation to present condition may be indicated...................SignatureDate :Includes short term lease also.Explanation. - The declaration form is required to be filled in and submitted by every Corporation servant on first appointment to the service and thereafter at an interval of every twelve months, giving particulars of all immovable property owned, acquired or inherited by him or held by him on lease, mortgage or otherwise either in his own name or in the name of any member of his family or in the name of any other person.Form-B[See sub-rule (9) of rule (7)]Register of immovable property and interest in, immovable property held by, the corporation servant.
Name of the Corporation servant Date of entertainment in the corporationservice Department in which employed District division in which property is situated Nature of property
(1) (2) (3) (4) (5)
         
In whose name registered When acquired, inherited etc. By what means and for what purpose acquired Nature of interest possessed by the officerconcerned in such property Remarks
(8) (9) (10) (11) (12)