(1)A member of the panchayat shall, within three months from the date of assuming his office, file a statement of assets and liabilities of himself and of the members of his family, in the form prescribed before the competent authority authorised in this behalf by the Government by notification in the gazette:Provided that, a person who is a member of the Panchayat, at the commencement of this Act shall submit such a statement to the competent authority, before the date specified by the Government in this behalf.
