Section 15 in The M.P. Municipal Service (Executive) Rules, 1973
15. Declaration.
(1)A person appointed to a post in State Municipal Service, shall immediately before he joins his duty, declare all the immovable properties owned, acquired or managed by him or by any member of his family dependent on him. He should, also declare his allegiance to the Constitution of India in such form as may be required, and shall further declare that he is conversant with the terms and conditions of service including as regards his conduct as a member of the State Municipal Service.(2)Every member of State Municipal Service shall submit every year, a return declaring the following :-(a)his relationship with any Councillor or office-bearer or person employed in the service of any Municipal Council.(b)The amounts which he may owe to any person with full details thereof.(c)Assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.(3)The State Government may give order prescribing the form in which such declarations shall be made and the person who shall keep custody of such declarations.
