21. Public functionary to submit property statements.
(1)Every Public functionary falling within the purview of the Lokayukta for the purpose of investigation under this Act other than the officer referred to in clause (o) and sub-clause (ix) of clause (q) of section 2, shall, within six months from the date he enters upon his office and thereafter before the [5 November] [Substituted '30th June' by Goa Act No. 11 of 2018, dated 4.9.2018.] of every year, submit to the Lokayukta in the prescribed form a statement of his assets and liabilities held by him or by any person on his behalf and those of the members of his family. The public functionaries falling under clause (o) and sub-clause (ix) of clause (q) of section 2, shall file statement before respective authorities as required under their respective service rules, who will act on the same in accordance with those rules [:] [Substituted '.' by Goa Act No. 11 of 2018, dated 4.9.2018.][Provided that the provisions contained in sub-section (1) shall not be applicable to the public functionary after the expiry of one year from the date he ceases to hold such office.] [Inserted by Goa Act No. 11 of 2018, dated 4.9.2018.](2)If no such statement is received by the Lokayukta from any such public functionary within the time specified in sub-section (1), the Lokayukta shall make a report to that effect to the competent authority and send a copy of the report to the public functionary concerned. If within two months of such report the public functionary concerned does not submit the statement of his assets and liabilities as above mentioned, the Lokayukta shall publish or cause to be published the names of such public functionaries in two newspapers having wide circulation in the State with a report to the Governor who may then place the matter before the Legislative Assembly of Goa.
