Section 89(3) in U.P. Zila Panchayats Service Rules, 1970
(3)At the time of first appointment and thereafter at intervals of five years every servant shall make to the Appointing Authority a declaration of all immovable property owned, acquired or inherited by him or held by him on lease or mortgage and of shares, and other investments, which may from time to time be held or acquired by him or by any member of his family. Such declarations shall state the full particulars of the property, shares and other investments.
