Section 7(7) in The Chennai Corporation Servants Conduct Rules, 1968
(7)Every member of a Corporation service and every person holding the posts of Assistant Commissioner and Personal Assistant to the Commissioner under the Corporation shall submit not later than the 15th January each year, through the usual channel to the prescribed authority, a statement in Form A appended to these rules, showing all the immovable property of which he stood possessed or in which he had an interest at the close of the preceding calendar year:Provided that if in any year a Corporation servant has neither acquired nor relinquished or otherwise disposed of any immovable property or any interest in immovable property, he need not submit the statement referred to in this sub-rule (7):Provided further that in respect of immovable property acquired by any member of his family, a Corporation servant shall furnish a certificate to the prescribed authority in the following form along with the statement of immovable property referred to in this sub-rule.The immovable properties mentioned in the statement annexed have been purchased by (here give the name of the purchaser etc., and the nature of relationship to Corporation servant) out of funds not belonging to me and have no responsibility in regard to the transaction.
