Section 36C(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(1)If the District Magistrate has reason to believe that any officer holds property for which he cannot satisfactorily account for he may make a declaration to that effect and order for attachment of the said property :Provided that,-(i)no declaration shall be made; or(ii)no attachment of the property shall be ordered, without obtaining the concurrence therefor of the Advisory Committee appointed by the State Government for the purpose :Provided further that no order under this sub-section shall be made without giving the officer the reasonable opportunity of being heard and adducing the documentary evidence and evidence on affidavit in his defence.
