Section 7(15) in The Chennai Corporation Servants Conduct Rules, 1968
(15)The annual return shall include all immovable property acquired or registered in the name of the Corporation servant either on his own account or as a trustee, executor or administrator, or temple mirasdar, or acquired or registered in the name of or held or managed by, his wife or by any other member of his family living with, or in any way dependent on him. In the case of a Corporation servant who follows the Marumakkathayam or Aliyasanthana Law, the statement shall include acquisition of immovable property by his consort.
