Section 7(4) in The Chennai Corporation Servants Conduct Bye-Laws
(4)The Government or any authority or officer empowered by them in this behalf may, at any time, by general or special order, require a Corporation servant to submit, within a period specified in the order, a full and complete statement of such movable or immovable property held or acquired by him or by any member of his family as may be specified in the order. Such statement shall, if so required by the Government or by the authority or officer so empowered, include details of the means by which, or the source from which such property was acquired.
