Section 15(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(2)Every member of State Municipal Service shall submit every year, a return declaring the following :-(a)his relationship with any Councillor or office-bearer or person employed in the service of any Municipal Council.(b)The amounts which he may owe to any person with full details thereof.(c)Assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.
