Section 32(5) in The Himachal Pradesh Lokayukta Act, 2014
(5)If the Lokayukta is, or becomes, in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emolument arising therefrom otherwise, than as a member and in common with the other members of an incorporated company, he shall, for purpose of sub-section (2) be deemed to be guilty of misbehaviour.
