Section 11(3) in The Gujarat Municipalities Act, 1963
(3)A person shall not be deemed to have incurred disqualification-(A)under clause (c) of sub-section (2) by reason of his-(i)having any share or interest in any lease, sale or purchase of any immoveable property or in any agreement for the same, or(ii)having a share or interest in any joint-stock company or in any society, registered or deemed to be registered under the Gujarat Co-operative Societies Act, 1961 which shall contract with or be employed by or on behalf of the municipality, or(iii)having a share or interest in any newspaper in which any advertisement relating to the affairs of the municipality may be inserted, or(iv)holding a debenture or being otherwise interested in any loan raised by or on behalf of the municipality, or(v)having a share or interest in the occasional sale to the municipality of any article in which he regularly trades or in the purchase from the municipality of any article, to a value in either case not exceeding in any official year one thousand rupees or such higher amount not exceeding five thousand rupees as the municipality with the sanction of the State Government may fix in this behalf:Provided that where the share or interest has been in the sale or purchase of an article which is a controlled article and the sale or as the case may be, the purchase thereof is made with the previous sanction of the State Government the limitation as to value imposed by this clause shall not apply to such share or interest,Explanation. - For the purpose of sub-paragraph (v) "controlled article" shall mean an article the purchase, sale, distribution, storage, and price of which or any of them is regulated under any law for the time being in force, or(vi)having a share or interest in the occasional letting out on hire to the municipality or in the hiring from the municipality of any article for an amount not exceeding in any official year two hundred and fifty rupees or such higher amount not exceeding one thousand rupees as the municipality with the sanction of the State Government may fix in this behalf, or(vii)being a party to any agreement made with the municipality under the provisions of section 119 or of proviso (a) to sub-section (1) of section 229, or(viii)merely being a relative of a person in employment with or under or by or on behalf of the municipality.(B)under clause (d) of sub-section (2) by reason of his being a director or member of a Co-operative society which advances or has advanced a loan of money to, or borrows or has borrowed money from, any officer or servant of the municipality.
