Section 85 in The Bihar State Housing Board Act, 1982
85. Punishment for acquiring share or interest in contract, etc. with the Board.
- If any member, or any officer or employees of the Board acquires, directly or indirectly, by himself or by any partner, employer, or employee, otherwise than as such member, officer or employee any share or interest in any contract on employment by or on behalf of, the Board not being a share or interest which under Section 5 is permissible for a member to have without being, thereby disqualified for being appointed as a member be deemed to have committed the offence made punishable by Rule 168 of the Indian Penal Code (Act 45 of 1860).
