113. Officers and other employees not to be interested in any contract etc., with Municipality.
(1)A person shall be disqualified for being appointed as an officer or employee of a Municipality if he has, directly or indirectly by himself or by a partner or any other person, any share or interest in any contract made with or any work being done for, the Municipality, other than as such officer or employee.(2)If any such officer or other employee acquires directly or, indirectly by himself or by a partner or other person, any share or interest in any such contract, or work as is referred to in sub-section (1), he shall, unless, the authority appointing him in any particular case otherwise decides, be liable to be removed from his office by an order of such authority :Provided that before an order of removal is made, such officer or other employee, shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.
