54. Employee not to be concerned or interested in contracts or works or Commissioners.-
No 1[employee] of the Commissioners shall be in anywise concerned or interested in any contract or work made with or executed for the Commissioners;and, if any such 1[employee] be so concerned or interested, he shall be incapable of afterwards holding or continuing in any office or employment under the Commissioners, and shall forfeit and pay the sum of five hundred rupees, which may be recovered by suit by any person with full costs of suits:Provided that nothing in this section shall apply to any person by reason only of his being a share-holder in any registered or incorporated company which may enter into any contracts with, or execute any works for the Commissioners; or of his being interested as a debenture-holder in any loan contracted by the Commissioners.
