Section 32A — Declaration of assets.

1 [ 32A. Declaration of assets .--(1) Every councillor shall, not later than thirty days after making and subscribing the oath or affirmation under sub-section (1) of section 32 and before the last day of the same month in each succeeding year, file with the Mayor a declaration in such form as may be prescribed by rules by the 2 [ 3 [Central Government]], of all the assets owned by him and members of his family and. such declaration shall form part of the records of 4 [ 5 [the Corporation]]. Explanation --For the purposes of this sub-section, family means the spouse and dependant children of the councillor. (2) A person shall be disqualified for being a councillor--- (a) if he fails to file a declaration referred to in sub-section (1) ; or (b) if he files a declaration under that sub-section which is either false or which he knows or believes to be false.

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