Section 9 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
9. Declaration of assets and submission of annual returns by Public Servants.
(1)Every public servant shall submit to the prescribed authority a return of all the assets possessed by him and his family members within three months after he becomes a public servant.(2)It shall be incumbent on the part of every public servant to submit annual returns of the assets held by him and his family members in the month of January every year and shall state the reasons for increase, if any, in the assets and source thereof. The annual return shall be in such form as may be prescribed by rules framed under this Act;Provided that where-(a)a public servant has submitted his annual return before 21st January, 1983 for the year 1982 as so required under any rule for the time being in force, such return shall be deemed to be an annual return submitted under this section;(b)a public servant has not submitted such annual return on or before 21st January, 1983, he shall submit it within two months after the said date.[Explanation. - For the purpose of this chapter the words 'public servant' does not include a public servant of class III and class IV Category] [Substituted by Acy XXIX of 1997.]
