Section 28B(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The Bhumi Prabandhak Samiti shall function subject to the provisions of the U.P. Zamindari Abolition and Land Reforms Act, 1950."28C. Members and officers not to acquire interest contracts, etc. with Bhumi Prabandhak Samiti. - (1) No member or officer-bearer of a Gaon Panchayat or Bhumi Prabandhak Samiti shall, otherwise, than with the permission in writing of the Collector, knowingly acquire or attempt to acquire or stipulate for or agree to receive or continue to have himself or through a partner or otherwise any share or interest in any licence, lease, sale exchange, contract or employment with, by or on behalf of the Samiti concerned :Provided that a person shall not be deemed to acquire or attempt to acquire or continue to have or stipulate for or agree to receive any share or interest in any contract or employment by reason only of his -(a)having acquired an interest before he became a member or office-bearer;(b)having a share in a joint stock company which makes the contract; and(c)having a share of interest in the occasional sale through the Samiti concerned of an article in which he regularly trades up to a value not exceeding Rs. 50 in any one year.
