Section 62 in Orissa Zilla Parishad Election Rules, 1994
62. Interest in any contract with the Parishad.
- A person shall not be deemed to have any interest in a contract made with or any work being done for the Parishad as specified under Clause (p) of Sub-section (1) of Section 33 by reason only of his having a share or interest in -(i)any lease, sale or purchase of immovable property or any agreement for the same; or(ii)any agreement for the loan of money or an security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the Parishad is inserted; or(iv)the sale to the Parishad of any article in which he regularly trades or the purchase for the Parishad of any article of a value in either case not exceeding fifteen hundred rupees in the aggregate in any year during the period of the contract of work; or(v)any development work taken up not as a contract but as a member of a committee formed by the Panchayat Samiti or Parishad as such from amongst its members to which such work may be entrusted directly by any of above bodies.
