The Members of the Chennai City Municipal Corporation (Disclosure of Assets) Rules, 1973
Published vide Notification G. O. MS. No. 2720, Rural Development and Local Administration, dated 5th December, 1973
tn143
SRO No. A-15/74. - In exercise of the powers conferred by sub-section (1) of section 347 of the[Chennai] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Governor of Tamil Nadu hereby makes the following rules, the same having been previously published as required by clause (a) of section 348 of the said Act:-
- Short title and commencement.- (i) These rules may be called the Members of the[Chennai]City Municipal Corporation (Disclosure of Assets) Rules, 1973.
(ii) They shall come into force at once.
- Periodical disclosure of assets of Members of the [Chennai]City Municipal Corporation.- Every member of the [Chennai] City Municipal Corporation including the Mayor and the Deputy Mayor shall-
(a) if he holds office as such on the date of commencement of these rules, as soon as may be, after such date ; or
(b) if he is elected or co-opted after such date, as soon as may be after such election or [co-option]; and
(c) thereafter, at intervals of every twelve months ending with the 31st day of March, furnish to the executive authority of the [Chennai] City Municipal Corporation in the Form appended to these rules a return of,-
(i) all properties owned, acquired or inherited by such member or any member of his family; and
(ii) all properties held on lease or mortgage either in his own name or in the name of any member of his family together with details of the means by which, or the sources from which, such property was acquired or inherited.
- Returns to be placed at the meeting and to be public document.- Every return submitted under rule 2 shall-
(1) as soon as possible after it is submitted, be placed at the meeting of the council; and
(2) be deemed to be a public document and the executive authority may, subject to such conditions (including payment of fees) as may be prescribed by such authority, give to any person on demand a copy of such return.
Appendix
Form
(See rule 2)
Return of assets of the member of the ....................... as on the 31st march .......................
Name of the member
Date of election or [co-option 46].
Assets of the members
(1) Immovable property.
(2) Business interests-
(a) Business interests-
(b) Stock.
(c) Scrip.
(d) Partnership.
(e) Debentures and securities.
(3) Other interests.
Bank Accounts
(4) (a) Jewellery. Where aggregate value of all the three items (exceeds Rs. 10,000.)
(b) Gold.
(c) Precious stones
(5) Movables (including motor vehicles) where the aggregate value exceeds Rs. 10,000.
(6) Details of Trusts with which the member has any connection.
(7) Remarks, if any, of the member.
Assets of the members of the family
(1) Immovable property.
(2) Business interests-
(a) Business interests-
(b) Stock.
(c) Scrip.
(d) Partnership.
(e) Debentures and securities.
(3) Other interests.
Bank Accounts
(4) (a) Jewellery. Where aggregate value of all the three items (exceeds Rs. 10,000.)
(b) Gold.
(c) Precious stones.
(5) Movables (including motor vehicles) where the aggregate value exceeds Rs. 10,000.
(6) Details of Trusts with which the member has any connection.
(7) Remarks, if any, of the member.
Declaration
I, ............ declare that to the best of my knowledge and belief, the information furnished in the above return is true and complete.
| Place: | ......................... |
| Date: | Signature |
Note. - (1) "Member of the family" means any person related whether by blood or marriage, to the member of the [Chennai]City Municipal Corporation, or to his wife or her husband and wholly dependent on such member.
(2) "Immovable property" includes land and buildings.
(3) The member may give a short note explaining the nature of acquisition of the assets in the column relating to remarks.
(4) If the member so chooses, he may also explain the liabilities incurred by him and by his family members in the column relating to remarks.
Procedure for furnishing the return
(1) Every member shall fill up this form furnishing information for the period ending with 31st day of March.
(2) The member shall, after filling it, send it to the Executive Authority of the [Chennai] City Municipal Corporation on or before the 30th day of September every year.
(3) The Executive Authority concerned, on receipt of the same, shall cause it to be placed at the meeting of the Council.
