Section 21(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
(1)No officer whose duty is to issue any direction on behalf of the State Government and on other officer or authority shall prepare a case for issuing any direction under the first proviso to Section 39 of the Act in any case in which he may be directly or indirectly interested. In all such cases, the matter shall be reported to the State Government for such orders as it may deem fit to pass for compliance.
