Section 10 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
10. Mayor, Chairman or member.
Declaration of assets etc.- Every councillor referred to in sub-section (1) ofsection 8 shall, not later than one month after the commencement of his term of officeand in the same month of each succeeding year, file with the Mayor a declaration of allassets owned by him and any member of his family. Such declaration shall form part of
