83. Provision against servants being interested in contract, etc.
(1)A person who has directly or indirectly, by himself or his partner, a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract with, by, or on behalf of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in any employment with, under, by, or on behalf of, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], other than as a municipal servant, shall be disqualified for being a servant of such [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(2)A municipal servant who shall acquire or continue to have directly or indirectly, himself or his partner a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in any such contract or employment as aforesaid shall cease to be a municipal servant, and his office shall become vacant.(3)A municipal servant who knowingly acquires or continues to have, directly or indirectly, a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract or, except in so far as concerns his employment as a municipal servant, in any employment with, under, by, or on behalf of, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of which he is a servant, shall be deemed to have committed an offence under Section 168 of the Indian Penal Code (Act No. XLV of 1860).(4)Nothing in this section shall apply to any such [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract employment with under, by, or on behalf of, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as is referred to in clauses (b), (d) and (g) of sub-section (2) of Section 82 or to any [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] acquitted or retained, with the permission of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.], in any lease, sale or purchase of land or buildings, or in any agreement for the same.
