Section 307(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)If any such employee acquires, directly or, indirectly by himself or by a partner or by any 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.
