Section 66 in The Delhi Municipal Corporation Act, 1957
66. Commissioner [a Corporation.] [The words and "General Manager" omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993).>[***]</span></a> not to be interested in any contract, etc., with <SPAN class=amd1><A TITLE =]
(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).].(2)If the Commissioner [***] [The words "or the General Manager (Electricity)" omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993)] acquires directly or indirectly, by himself or by his partner, or any other person, any share or interest in any such contract or work as is referred to in sub-section (1), he shall, unless the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in any particular case otherwise decides, be liable to be removed from his office by the order of the authority competent to remove him under the provisions of this Act:Provided that before an order of removal is made, the Commissioner [***] [The words or such General Manager omitted by Act 67 of 1993, section 46 (w.e.f. 1-10-1993)] shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.
