Section 25(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(1)Every public man specified in sub-clause (i), sub-clause (ii), sub-clause (iii), sub-clause (iv) and sub-clause (v) of clause (j) of section 2 shall, within six months after the commencement of this Act and thereafter before the 30th day of June once in two years, submit to the competent authority in the prescribed form a statement of his assets and liabilities and those of the members of his family.
