Section 13B(3) in The U.P. Municipalities Act, 1916
(3)[ State Election Commission shall obtain from all candidates a declaration in the form of an affidavit containing the following information and any other information it deems necessary and shall, except information contained in clauses (c) and (e), make public the same for the information of the electorate, - ] [Amended by Uttaranchal Act No. 11 of 2003 (w.e.f. 27.5.2003).](a)[ whether the candidate has been convicted/acquitted/ discharged of any criminal offence in the past and, if convicted, whether he was punished with imprisonment or fine; [Added by Uttaranchal Act No. 13 of 2002 (w.e.f. 21.12.2002).](b)prior to six months of filing of nomination, whether the candidate is accused in any pending case, of any offence punishable with imprisonment for two years or more, and in which charge is framed or cognizance is taken by the Court of law. If so, the details thereof;(c)the assets (immovable, movable, bank balances, etc.) of a candidate and of his/her spouse and, that of dependants;(d)liabilities, if any, particularly whether there are any overdues of any Public Financial Institutions or Government dues;(e)his/her source of income and full details of present Monthly/Annual Income;(f)whether he/she is married/unmarried;(g)number of children, their ages, and their educational expenses.(h)details of his/her income tax, house tax, projections tax/fees payable annually;(i)the educational qualifications of candidate.]
