Section 32A in The Delhi Municipal Corporation Act, 1957
32A. [ Declaration for assets. [Inserted by Act 67 of 1993, section 28 (w.e.f. 1-10-1993)]
(1)Every councillor shall, not later than thirty days after making and subscribing the oath or affirmation under sub-section (1) of section 32 and before the last day of the same month in each succeeding year, file with the Mayor a declaration in such form as may be prescribed by rules by the [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "for Central Government" (w.e.f. 13-1-2012)], of all the assets, owned by him and members of his family and such declaration shall form part of the record of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f. 13-1-2012)]Explanation.- For the purposes of this sub-section, "Family" means the spouse and dependant children of the councillor.(2)A person shall be disqualified for being a councillor-(a)if he fails to file a declaration referred to in sub-section (1), or(b)if he fails a declaration under that sub-section which is either false or which he knows or believes to be false.]
