Section 8(6) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(6)Every panchayat employee shall submit a return of his assets and liabilities as on the 31st December before the 31st March every year and thereafter at an interval of five years on or before the 31st day of March of the year immediately following the year to which the return relates giving the full particulars in the format specified in Form HI appended to these rules:Provided that every panchayat employee shall within three months of his first appointment to service or post, submit his return of assets and liabilities as on his entry into services in the form specified in Form-IV.Explanation. - In all returns, the value of immovable property worth less than Rs. 10,000 (Rupees ten thousand only) may be added and shown as lump sum. The value of articles of daily use such as clothes, utensils, crockery, books, etc. need not be included in such return. The movable or immovable properties acquired by the members of the family of a panchayat employee solely with their own resources need not be included in such returns.
