Section 464(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)A Corporation servant 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 Corporation servant, in any employment with, under, by or on behalf of, a Corporation of which he is a servant, shall be deemed to have committed an offence under Section 168 of the Indian Penal Code.
