Section 93(3) in The Rajasthan District Boards Act, 1954
(3)A servant of the Board who knowingly acquires or continues to have directly or indirectly a share or interest in a contract or except in so far as concerns his employment as a servant of the Board, in any employment with, under, by or on behalf of, a Board of which he is a servant, shall be deemed to have committed an offence under section 168 of the Indian Penal Code.
