Section 98(1) in The Chhattisgarh Municipalities Act, 1961
(1)No person shall be eligible for employment as a Municipal Officer or servant if he-(a)has, directly or indirectly, by himself or his partner, any share or interest in any contract or employment with by, or on behalf of the Council, other than an interest in land held on a lease from the Council, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such share or interest; or(b)has acted or is acting professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid.
