Section 101 in The Calcutta Municipal Corporation Act, 1980
101. A member of the Corporation having pecuniary interest in any contract, etc. with the Corporation. -
(1)If a member of the Corporation has any pecuniary interest, direct or indirect, in any contract or proposed contract with or employment under or other matter concerning the Corporation and is present at a meeting of the Corporation or of a committee thereof at which such contract or employment or other matter is the subject of consideration, he shall, as soon as practicable after the commencement of such meeting, disclose the fact, and shall not take part in the consideration or discussion of or vote on any question with respect to such contract or employment or other matter :Provided that provisions of this section shall not apply to a member having interest as a rate-payer or an inhabitant of Calcutta or a consumer of water or having an interest in any matter relating to any civic service to the public.(2)For the purpose of this section a member shall be treated as having indirectly a pecuniary interest in a contract or employment or other matter, if he or his nominee is a member of any company or other body with which the contract is made or is proposed to be made or which has a direct pecuniary interest in the employment or other matter under consideration, or if he is a partner in a firm with which, or is in employment under a person with whom, the contract is made or is proposed to be made, or if such firm or person has a direct pecuniary interest in the employment or other matter under consideration:Provided that -(i)the provisions of this sub-section shall not apply to a member who is a member of, or is in employment under, any public body;(ii)a member shall not, by reason of his membership of a Company or other body, be treated as having any pecuniary interest in such company or other body if he has no beneficial interest in any shares or stock of such company or other body.(3)In the case of a member who is married and lives with his spouse, the interest of one shall be deemed for the purpose of this section to be interest of the other.Explanation. -For the purposes of this section and section 102, "company" shall mean any body corporate and shall include a firm or other association of individuals.
