Section 25 in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
25. Public man to submit property statements.
(1)Every public man specified in sub-clause (i), sub-clause (ii), sub-clause (iii), sub-clause (iv) and sub-clause (v) of clause (j) of section 2 shall, within six months after the commencement of this Act and thereafter before the 30th day of June once in two years, submit to the competent authority in the prescribed form a statement of his assets and liabilities and those of the members of his family.(2)If within three months after the date mentioned in sub-section (1), the public man concerned does not submit such statements, the competent authority shall intimate the fact to the Commission and thereupon the Commission may take such action with respect to the matter as may be prescribed.
