Section 15(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)A person appointed to a post in State Municipal Service, shall immediately before he joins his duty, declare all the immovable properties owned, acquired or managed by him or by any member of his family dependent on him. He should, also declare his allegiance to the Constitution of India in such form as may be required, and shall further declare that he is conversant with the terms and conditions of service including as regards his conduct as a member of the State Municipal Service.
