Section 159 in The Punjab Panchayati Raj Act, 1994
159. Employees of Panchayat Samitis not to be concerned in contracts.
(1)No employee of a Panchayat Samiti or a State Government employee whose services are placed at its disposal under Section 157 shall, in any way, be concerned or interested in any bargain or contract made with the Panchayat Samiti for any of the purposes of this Act.(2)If any such employee is so concerned or interested or undercolour of his office or employment, accepts any fee or reward whatsoever other than his proper salary and allowances, and is removed or dismissed from service on that account, he shall be debarred from future employment under this Act.
