Section 36C in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36C. Attachment of property.
(1)If the District Magistrate has reason to believe that any officer holds property for which he cannot satisfactorily account for he may make a declaration to that effect and order for attachment of the said property :Provided that,-(i)no declaration shall be made; or(ii)no attachment of the property shall be ordered, without obtaining the concurrence therefor of the Advisory Committee appointed by the State Government for the purpose :Provided further that no order under this sub-section shall be made without giving the officer the reasonable opportunity of being heard and adducing the documentary evidence and evidence on affidavit in his defence.(2)On attachment of the property under sub-section (1), the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall apply thereto.(3)Notwithstanding the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974), the District Magistrate may, in lieu of surety, appoint an administrator who shall have all the powers to administer the property as he deems fit, in the best interest of the property.(4)The District Magistrate may provide police help to the Administrator for proper and effective administration of the property.(5)The expenses incurred on the administration of the property, including on the assistance by the police, shall be a charge on the property.
