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State of Madhya Pradesh - Section

Section 15 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

15. Maintenance of Registers by the Authorised Officer.

(1)The following Registers may be maintained in the office of the authorised officer, namely:-
(a)Register of confiscation cases prescribed in Form
(b)Receipt register.
(c)Dispatch register.
(d)Accounts register.
(2)The authorised officer may also maintain such other Registers as may be considered necessary in the conduct of business of his office.Form - I(see rule 6)DeclarationWhereas, It was alleged that Shri ................... (name and address) while holding ........................... Office (indicate name of public office) in the State of Madhya Pradesh has committed an offence under clause (e) of sub-section (1) of Section 13 of the Prevention of Corruption Act, 1988 and that the matter was investigated in Crime No ......................of ........................And, Whereas, on scrutiny of relevant materials available on record, the State Government is of the opinion that there is a prima facie case of Commission of the offence by the ................................ (name of the accused) who has accumulated properties disproportionate to his known sources of income by resorting to corrupt means;And, Whereas, it is felt necessary and expedient by the Government that the said offender should be tried by the Special Court established under sub-section (1) of Section 3 of the Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011;Now, Therefore, in exercise of the powers conferred by sub-section (1) of Section 5 of Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011, the State Government do hereby declare that the said offence shall be dealt with under the Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011.Place: ...............Date: ................Form - II[See rule 11 (2)]Notice of confiscationsToName .............................Designation ..............................Address .............................................................Whereas, an application has been filed against you by the Special Public Prosecutor being authorized by the State Government (copy of application to be attached) that your assets are disproportionate to your known source of income; you are hereby called upon to report by ............................. as to your sources of income, earning of assets, out of which or by means of which you have acquired such money/property the evidence on which you intended to rely upon and submit relevant information's and particulars and show cause as to why all or any of such money/ property should not be declared to have been acquired by means of offence and confiscated to State Government.Place .................Date ..................(Authorised Officer with seal)Form - III[see rule 11(3)]Particulars of Application Under Section 13(1)
1. Date of filing application. : ...................................................  
2. Serial No. of application. : ...................................................  
3. Name of the person affected. : ...................................................  
4. Address of the person affected. : ...................................................  
5. Particulars of known sources of income. : ...................................................  
6. Particulars of accumulation of assets andestimated value thereof. : ...................................................  
7. Particulars of money and propertiesdisproportionate to the known source of income. : ...................................................  
8. Names of witnesses examined on behalf of StateGovernment. : ...................................................  
9. Particulars of documents relied on behalf of theState Government. : ...................................................  
10. Any other relevant information. : ...................................................  
11. Prayer. : ...................................................  
Place: ...........   Signature ................................
Date: ............   Name of applicant.........................
    Address.....................................
    …...........................................................