Section 111(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall be qualified to be appointed to be the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.] who has directly or indirectly by himself or his partner or as a member of Joint Hindu family any share or interest in any contract or employment with, by or on behalf of the Corporation other than as Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.], as the case may be.
