Section 19 in Karnataka Municipal Corporations Act, 1976
19. Declaration of assets etc.
(1)Every councillor [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f.1.6.1994.] shall, not later than one month after the commencement of his term of office and in the same month of each succeeding year, file with the Mayor a declaration of all assets owned by him and any member of his family. Such declaration shall form part of the corporation records.(2)If any councillor fails to file the declaration referred to in sub-section (1) or files the same knowing it to be false or incorrect he shall cease to be a councillor.(3)Any question whether disqualification under sub-section (2) has occurred shall be decided, on reference made by the corporation, by Government and the decision of Government thereon, shall be final.Explanation. - For purposes of this section family means the spouse and dependant children of the councillor.
