Report No. 166

18. Filing of Statement of Assets.-

(1) Every Member of Parliament shall file a true and full statement of the properties held by him, whether in his own name or in the name of his relatives or his associates as on the 31st March of every year. Such statement shall be filed on or before the 30th June of that year. The statements shall be submitted to the Speaker of the Lok Sabha or the Chairman of the Rajya Sabha, as the case may be.

(2) Every public servant, not belonging to class III or IV or an equivalent category, whose conditions of service do not provide for filing an annual statement of properties held by him, whether in his own name or in the name of his relatives or his associates, shall file such a statement, as on 31st March of each year, on or before the 30th June of that year. Such statement shall be filed with the head of his department, undertaking or organisation, or such authority as may be specified.

(3) The Competent Authority shall be entitled to summon the statement filed under sub-section (1) or (2) or under the Central Civil Services (Conduct) Rules, 1964 or any other corresponding rules, and take such action thereon as may be called for under the provisions of this Act.