Section 5 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
5. Penalty for non-submission of return.
- If any public man without any reasonable cause which he may be required to show, fails to submit the return annually he shall cease to be member of the State Legislature and the Council of Ministers or Municipal Council, Town Area Committee and Notified Area Committee and to be a Chairman of the Municipal Council or Town Area Committee or Notified Area Committee as the case may tie.
