Section 148 in The Orissa Town Planning and Improvement Trust Act, 1956
148. Punishment for acquiring share or interest in contract, etc., with the Planning authority.
- If any member or any officer or employee of the Planning authority, knowingly 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 or employment with, by or on behalf of the said authority [not being a share or interest which under Sub-section (2) of Section 9, it is permissible for a member to have without being thereby disqualified for being appointed a member], he shall be deemed to have committed the offence made punishable by Section 168 of the Indian Penal Code, XLV of 1860.
