Section 5(1) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(1)The Commissioner in the case of a councillor of a Municipal Corporation and the Collector, in the case of any other councillor or member, shall maintain in Form IV, a register based on the information furnished [under rules 3 and 4] [These words and figures were substituted for the words and figures 'under rules 4 and 5' by G. N. of 16.3.1990.] in relation to the councillor of a municipal party, Zilla Parishad party or, as the case may be, member of a Panchayat Samiti party.
