Section 80 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
80. Punishment for acquiring share or interest in contract, etc. with Board.
- Where-(a)any member of the Board, acquires directly or indirectly any share or interest in any contract or employment with, under, by or on behalf of the Board of which he is a member, not being a share or interest which it is permissible under Section 5 to have without being thereby disqualified for being elected or appointed as or for being a member of the Board; or(b)any officer or servant of the Board acquires directly or indirectly by himself or his partner or agent any share or interest in any contract, by or on behalf of the Board, or in any employment under, by or on behalf of the Board, in contravention of Section 20,such member, officer or servant shall be deemed to have committed an offence made punishable by Section 168 of the Indian Penal Code, 1860 (No. 45 of 1860).
