Section 463 in Uttar Pradesh Municipal Corporation Act, 1959
463. Penalty on member or Mayor acquiring interest in contract, etc.
- A member or Mayor of a Corporation who, otherwise than with the permission in writing of the Prescribed Authority, knowingly acquires or continues to have, directly or indirectly, by himself or his partner, any share or interest in any contract or employment, with, by, or on behalf of the Corporation, shall be deemed to have committed an offence under Section 168 of the Indian Penal Code:Provided that a person shall not be deemed for the purposes of this section to acquire, or continue to have, any share or interest in a contract or employment by reason only of his(a)having a share or interest in any lease, sale, or purchase of land or buildings, or in any agreement for the same, provided that such share or interest was acquired before he became a member or Mayor, or(b)having a share in a joint stock company which shall contract with, or be employed by, or on behalf of, the Corporation, or(c)having a share or interest in a newspaper in which an advertisement relating to the affairs of the Corporation is inserted, or(d)holding a debenture or otherwise being interested in a loan raised by. or on behalf of, the Corporation, or(e)being retained by the Corporation as a legal practitioner, or(f)having a share or interest in the occasional sale of an article in which he regularly trades to the Corporation to a value not exceeding, in anyone year, such amount as the Corporation, with the sanction of the State Government, fixes in this behalf, or(g)being a party to an agreement made with the Corporation for the supply of water for charges.
