Section 389 in The Punjab Municipal Corporation Act, 1976
389. Punishment for acquiring share or interest in contract, etc. with Corporation.
- Any councillor who knowingly acquires directly or indirectly, any share or interest in any contract made with, or any work done for, the Corporation not being a share or interest such as under section 13 it is permissible for a Councillor to have without being thereby disqualified for being a Councillor or any Corporation officer or other Corporation employee who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done for, the Corporation, not being a share or interest such or under clause (i) of sub-section (1) of section 13 or sub- clauses (ii) and (iii) of clause (c) of sub-section (2) of that section it is permissible for a Councillor to have, without being thereby disqualified for being a councillor, shall be deemed to have committed the offence made punishable under section 168 of the Indian Penal Code.
