Section 80(a) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(a)any member of the Board, acquires directly or indirectly any share or interest in any contract or employment with, under, by or on behalf of the Board of which he is a member, not being a share or interest which it is permissible under Section 5 to have without being thereby disqualified for being elected or appointed as or for being a member of the Board; or
