(1)No person who has directly or indirectly by himself or his partner any share or interest in a contract with, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] or in any employment under, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] otherwise than as a servant of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], shall become or remain] a servant of such [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"].
