Section 66(1) in The Delhi Municipal Corporation Act, 1957
(1)A person shall be disqualified for being appointed as the Commissioner [*] [The words "or the General Manager (Elecricity)" omitted by Act 67 of 1993, section 46 (w.e.f. )] who has, directly or indirectly, by himself or by a partner, or any other person, any share or interest in any contract made with, or any work being done for, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] other than as such Commissioner, [*] [The words "or General Manager", as the case may be omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993).].
