Section 86 in The Mumbai Municipal Corporation Act, 1888
86. Municipal officer or servant not to be interested in any [contract] [This word was substituted for the words 'contract, etc.,' by Maharashtra 42 of 1977, Section 5(d).] with the corporation.
(1)Any person who has, directly or indirectly, by himself or his partner, any share or interest in any contract with, by, or on behalf of the corporation, [* * *] [The words 'or any employment with by, or on behalf of the corporation, other than as a municipal officer or servant,' were deleted by Maharashtra 42 of 1977, Section 5(a).] shall be disqualified for being a municipal officer or servant.(2)Any municipal officer or servant who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract as [* * *] [The words 'or employment' were deleted by Maharashtra 42 of 1977, Section 5(b).] aforesaid shall cease to be a municipal officer or servant and his office shall become vacant.(3)Nothing in this section shall apply to any such share or interest in any contract [* * *] [The words 'or employment' were deleted by Maharashtra 42 of 1977, Section 5(c).] with, by or on behalf of the corporation as under clauses (h) and (k) of section 16, it is permissible for a councillor to have, without his being thereby disqualified for being a councillor.
