Section 89(4) in U.P. Zila Panchayats Service Rules, 1970
(4)The Appointing Authority may, at any time, by general or special order, require a 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, include details of the means by which or the sources from which such property was acquired.
