(4)Where a member of the panchayat fails to file such a statement to the competent authority within the date specified under sub-section (1) and sub-section (2), action may be taken to disqualify him from continuing as member of the panchayat under section 35.Explanation 1. - For the purpose of this section "family" of a member of the Panchayat means, wife or husband of that member and his parents, married sisters and children who are dependent on him.Explanation 2. - For the purpose of this section "asset" means all immovable properties and movable properties worth not less than Rupees ten thousand] [Substituted by Act 13 of 1999.]
