(4)Where a Councillor fails to submit the statement before 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 a Councillor under Section 91.Explanation 1. - For the purpose of this section "family" of a Councillor means wife or husband of the Councillor, and his parents and unmarried sisters and children depending on him.Explanation 2. - For the purpose of this section "asset" means all immovable properties and movable properties worth more than rupees ten thousand].
