Section 21(5) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(5)The Executive Officer or the Deputy Executive Officer shall not acquire, directly or indirectly, by himself or through any person any share or interest in any contract or employment with, by, or on behalf of, the Panchayat Samiti other than a share or interests as such Executive Officer or Deputy Executive Officer.
