Section 98 in The Chhattisgarh Municipalities Act, 1961
98. Municipal Officer or servant not to be interested in any contract with Council.
(1)No person shall be eligible for employment as a Municipal Officer or servant if he-(a)has, directly or indirectly, by himself or his partner, any share or interest in any contract or employment with by, or on behalf of the Council, other than an interest in land held on a lease from the Council, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such share or interest; or(b)has acted or is acting professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid.(2)If at any time subsequent to any appointment, it comes to the notice of the Council that any Municipal Officer or servant was, not eligible for employment under sub-section (1) on the date of his appointment, the Council may, terminate his service:Provided that no order under this sub-section shall be passed until reasonable opportunity has been given to the person concerned to furnish his explanation.(3)Nothing in the foregoing sub-section shall apply to any such share or interest as is specified in the explanation below Section 35.
