Section 39(2) in The Himachal Pradesh Lokayukta Act, 2014
(2)A public servant shall, within a period of thirty days from the date on which he makes and subscribes an oath of affirmation to enter upon his office, furnish to the competent authority the information relating to-(a)the assets of which he, his spouse and his dependent children are, jointly or severally, owners or beneficiaries; and(b)his liabilities and that of his spouse and his dependent children.
