36. Disqualification of person as servant of Board.-
(1)No person who has directly or indirectly by himself or his partner any share or interest in a contract with, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] or in any employment under, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] otherwise than as a servant of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], shall become or remain] a servant of such [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"].(2)A servant of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] who knowingly acquires or continues to have directly or indirectly by himself or his partner any share or interest in a contract with, by or on behalf of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] or, in any employment under, by or on behalf of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], otherwise than as a servant of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], shall be deemed to have committed an offence under section 168 of the Indian Penal Code.(3)Nothing in this section shall apply to any share or interest in any contract with, by or on behalf of, or employment under, by or on behalf of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], if the same is a share in a company contracting with, or employed by, or on behalf of, the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]] or is a share or interest acquired or retained with the permission of the [Officer Commanding-in-Chief, the Command,] [Substituted by Act 35 of 1926, s.2, for "Officer Commanding the District" ] in any lease or sale to, or purchase by, the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] of land or buildings or in any agreement for the same.(4)[ Every person applying for employment as a servant of a Board shall, if he is related by blood or marriage to any member of the Board or to any person, not being a menial servant, in receipt of remuneration from the Board, notify the fact and the nature of such relationship to the appointing authority before the appointment is made, and if he has failed to do so, his appointment shall be invalid but without prejudice to the validity of anything previously done by him.] [Inserted by Act 24 of 1936, 5, 13.]
