Section 636(1) in The Orissa Municipal Corporation Act, 2003
(1)If any Corporator or any officer or employee of the Corporation has directly or indirectly any share or interest in any work done by order of the Corporation, or any contract with or under the Corporation, he shall thereupon be disqualified to continue in office and shall be punished, on conviction, with a fine which may extend to one thousand rupees :Provided that the penalty herein prescribed shall not be deemed to apply by reason of a person -(a)having a share in any registered company, joint stock company or a Co-operative Society, constituted under the laws for the time being in force which shall contact with or be employed by or on behalf of the Corporation; or(b)having a share or interest in any newspaper in which any advertisement relating to the affairs of the Corporation may be inserted; or(c)holding a debenture or being otherwise concerned in any loan raised by or on behalf of the Corporation :Provided further that it shall not be lawful for a person having any share or interest, as described in clauses (a) and (b) to act as a counsel in any matter relating to a contract or agreement between the Corporation and such company or the manager or publisher of such newspaper.
