Section 18(1) in M.P. Panchayat Services (Conduct) Rules, 1998
(1)Every Panchayat Servant shall on his appointment to any service or post and thereafter at such intervals as may be specified by the Panchayat, submit a return of his assets and liabilities in such form as may be prescribed by the Panchayat giving full particulars regarding,-(a)the immovable property inherited by him, or owned or acquired by him or held by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person;(b)shares or debentures or cash including bank deposits inherited by him or similarly owned, acquired or held by him;(c)debts or other liabilities incurred by him directly or indirectly.
