Section 9(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)A person shall not, be disqualified under clause (d) or clause (e) of Sub-section (1) or be deemed to have any share or interest in any contract or employment within the meaning of the said clauses by reason only of his or the incorporated company of which he is a Director, Secretary, Manager or other salaried officer having a share or interest in -(i)any sale, purchase, lease or exchange of immovable property or any agreement for the same;(ii)any agreement for the loan of money or any security for the payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Trust is inserted;(iv)the occasional sale to the Trust to a value not exceeding two thousand rupee in anyone financial year, of any article in which he or the incorporated company regularly trades or by reason only of his having a snare or interest otherwise than as Director, Secretary or Manager or other salaried officer in any incorporated company which has any share or interest in any contract or employment with, by, or on behalf of the Trust.
