169. Punishment for acquiring share or interest in contract, etc., with the Board. - If any Trustee, or any officer or servant of the Board knowingly acquires, directly or indirectly, by himself or by any partner, employer or employee, otherwise than as such Trustee, officer or servant, any share or interest in any contract or employment with, by, or on behalf of, the Board.
not being a share or interest such as, under sub-section (2) of section 9, it is permissible for a Trustee to have without being thereby disqualified for being appointed a Trustee,he shall be deemed to have committed the offence made punishable by section 168 of the Indian Penal Code.
