Section 37 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
37. Servants of Panchayat Samitis not to be concerned in contracts.-
(1)No servant of a Panchayat Samiti or a Government servant whose services are placed at its disposal under section 35 shall, in any way, be concerned or interested in any bargain or contract made with the Panchayat Samiti for any of the purposes of this Act.(2)If any such servant is so concerned or interested, or under colour of his office or employment, accepts any fee or reward whatsoever other than his proper salary and allowance, and is removed or dismissed from service on that account, he shall be debarred from future employment under this Act.
