16. General disqualification of all officers and servants.
- No person who has directly or indirectly by himself or his partner or agent any share or interest in any contract, [by or on behalf of the Board or the Gujarat Rural Housing Board constituted under section 3 of the Gujarat Rural Housing Board Act, 1972 (Gujarat 22 of 1972)] [These words and figures were substituted for the words 'by or on behalf of the Board or on' by Gujarat 1 of 1973, section 12(i).], or in any employment under, [by or on behalf of any of the said two Boards] [These words were substituted for the words 'by or on behalf of the Board' by Gujarat 1 of 1973, section 12(ii).], otherwise than as an officer or servant thereof, shall become or remain an officer or servant of the Board.
