259. Penalty for acquisition by an officer or employee [or member of] [Inserted by Act 13 of 1999.] interest in contract work.
- If any officer or [employee or member of] [Inserted by Act 13 of 1999.] a Panchayat knowingly acquires, directly or indirectly, by himself or by a partner, employer or servant, any personal share or interest in any contract or employment with, by or on behalf of the Panchayat, he shall be deemed to have committed an offence under section 168 of the Indian Penal Code:Provided that no person shall by reason of being a share holder in, or member of, any company, be held to be interested in any contract entered into between such company and the Panchayat unless he is a director of such company.[***] [Omitted by Act 13 of 1999.]
