Section 144 in Arunachal Pradesh Panchayat Raj Act, 1997
144.
If any member, officer or servant of a Gram Panchayat, Anchal Samiti or Zilla Parishad knowingly acquires for himself directly or indirectly by himself or by a partner, employer or servant, any share of interest in any contract or employment with, by or on behalf of a Gram Panchayat, Anchal Samiti or Zilla Parishad, he shall, on conviction, be punished with fine which may extend to five hundred rupees.
