Section 36B(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(1)Notwithstanding anything contained in clause (e) of sub-section (1) of Section 5 of the Prevention of Corruption Act, 1947 (No. 2 of 1947) whoever, being an officer, acquires or holds property for which he cannot satisfactorily account for or which is disproportionate to his known sources of income, commits an offence of acquisition of property by illegal means.
