Section 14 in Andhra Pradesh Special Courts Rules, 2017
14. Particulars of application made before the authorised officer and Form of notice.
(1)The application to be filed under Section 13 before the authorised officer shall, inter alia, contain the following particulars, namely :-(a)name of the delinquent public servant;(b)official designation and detailed addresses of the delinquent public servant;(c)the particulars of the known source of income of the delinquent public servant;(d)particulars of assets that are maintained by the delinquent public servant and their estimated value;(e)how much of these assets are disproportionate to the known sources of income;(f)manner of confiscation prayed for;(g)name and detailed address of the persons whose affidavits are furnished in support of the case; and(h)location of the money or property with appropriate value.(2)The notice to be issued under Section 14 shall be in Form II.(3)The applications filed before the authorised officer shall be in Form III.
