Section 7(4) in The Chennai Corporation Servants Conduct Rules, 1968
(4)The Government or any authority or officer empowered by them in this behalf may, at any time by general or special order require a Corporation servant of such movable or immovable property held or acquired by him or by any member of his family as maybe specified in the order. Such statement shall, if so required by the Government or by the authority or officer so empowered include details of the means by which or the source from which such properly was acquired.
