Section 28C(1) in The U.P. Panchayat Raj Act, 1947
(1)No member or office bearer of [Gram Panchayat] [Substituted by U.P. Act 9 of 1994.] or Bhumi Prabandhak Samiti shall, otherwise than with the permission in writing of the Collector, knowingly acquire or attempt to acquire or stipulate for or agree to receive or continue to have himself or through a partner or otherwise any share or interest in any licence, lease, sale, exchange, contract or employment with, by, or on behalf of the Samiti concerned:Provided that a person shall not be deemed to acquire or attempt to acquire or continue to have or stipulate for or agree to receive any share or interest in any contract or employment by reason only of his -(a)having acquired any interest before he became a member or office bearer;(b)having a share in a joint stock company which makes the contract; and(c)having a share or interest in the occasional sale through the Samiti concerned of an article in which he regularly trades up to a value not exceeding Rs. 50 in any one year.
