75A. Declaration of assets and liabilities.-
(1) Every elected candidate for a House of Parliament shall, within ninety days from the date on which he makes and subscribes an oath or affirmation, according to the form set out for the purpose in the Third Schedule to the Constitution, for taking his seat in either House of Parliament, furnish the information, relating to-
(i) the movable and immovable property of which he, his spouse and his dependant children are jointly or severally owners or beneficiaries;
(ii) his liabilities to any public financial institution; and
(iii) his liabilities to the Central Government or the State Government, to the Chairman of the Council of States or the Speaker of the House of the People, as the case may be.
(2) The information under sub-section (1) shall be furnished in such form and in such manner as may be prescribed in the rules made under sub-section (3).
(3) The Chairman of the Council of States or the Speaker of the House of the People, as the case may be, may make rules for the purposes of sub-section (2).
(4) The rules made by the Chairman of the Council of States or the Speaker of the House of the People, under sub-section (3) shall be laid, as soon as may be after they are made, before the Council of States or the House of the People, as the case may be, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and shall take effect upon the expiry of the said period of thirty days unless they are sooner approved with or without modifications or disapproved by the Council of States or the House of the People and where they are so approved, they shall take effect on such approval in the form in which they were laid or in such modified form, as the case may be, and where they are so disapproved, they shall be of no effect.
(5) The Chairman of the Council of States or the Speaker of the House of the People, as the case may be, may direct that any wilful contravention of the rules made under sub-section (3) by an elected candidate for a House of Parliament referred to in sub-section (1) may be dealt with in the same manner as a breach of privilege of the Council of States or the House of the People, as the case may be.
Explanation.-For the purposes of this section,-
(i) "immovable property" means the land and includes any building or other structure attached to the land or permanently fastened to anything which is attached to the land;
(ii) "movable property" means any other property which is not the immovable property and includes corporeal and incorporeal property of every description;
(iii) "public financial institution" means a public financial institution within the meaning of section 4A of the Companies Act, 1956 (1 of 1956) and includes bank;
(iv) "bank" referred to in clause (iii) means-
(a) State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955);
(b) subsidiary bank having the meaning assigned to it in clause (K) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);
(c) Regional Rural Bank established under section 3 of the Regional Rural Banks Act, 1976 (21 of 1976);
(d) corresponding new bank having the meaning assigned to it in clause (da) of section 5 of the Banking Regulation Act, 1949 (10 of 1949); and
(e) co-operative bank having the meaning assigned to it in clause (cci) of section 5 of the Banking Regulation Act, 1949 (10 of 1949) as modified by sub-clause (i) of clause (c) of section 56 of that Act; and
(v) "dependant children" means sons and daughters who have no separate means of earning and are wholly dependant on the elected candidate referred to in sub-section (1) for their livelihood.]
1. Ins. by Act 37 of 1957, s. 13 (w.e.f. 18-9-1957).
2. The words "or Rajpramukha, as the case may be" omitted by the Adaptation of Laws (No.2) Order, 1956. 3. Ins. by Act 72 of 2002, s. 4 (w.e.f. 24-8-2002).