Section 640 in The Orissa Municipal Corporation Act, 2003
640. Punishment for acquiring share or interest in contract etc., with the Corporation.
- Any Corporator, or any member, not being a Corporator of any Committee of the Corporation, who knowing acquires directly or indirectly, any share or interest in any contract made with, or any work done for, the Corporation, and the Commissioner or any other officer or employee of the Corporation, who knowingly acquires, directly or indirectly, any share or interest in any contract made with or any work done for, the Corporation, shall be deemed to have committed the offence punishable under Section 168 of the Indian Penal Code, 1860 :Provided that no person shall, by reason of being a shareholder in or member of, any Registered Company, Joint Stock Company or Co-operative Society constituted under the laws for the time being in force be held to be interested in any contract entered into between the Corporation and such Company or Society :Provided further that nothing in this section shall apply to a teacher, employed by the Corporation who, with the sanction of the Government, enters into a contract with the Corporation with regard to the utilization, for the purpose of a school, of any land or building owned by him or in which he has a share or interest.
