Section 24(d) in Rajasthan Municipalities Act, 2009
(d)a person shall not be deemed to have incurred the disqualification under clause (xv) by reason of his(i)having any share or interest in any joint stock company, otherwise than as a managing director or agent which shall contract with or be employed by or on behalf of the Municipality, or(ii)having any share or interest in any lease, sale or purchase of any immovable property or in any agreement for the same, or(iii)having a share or interest in any newspapers in which any advertisement relating to the affairs of the Municipality may be inserted , or(iv)holding a debenture or being otherwise interested in any loan raised by or on behalf of the Municipality, or(v)having a share or interest in the occasional sale of any article in which he regularly trades to the Municipality to a value not exceeding in any official year such amount as the Municipality, with the sanction of the State Government, may fix in this behalf, or(vi)having a share or interest in the occasional letting out on hire to the Municipality, or in the hiring from the Municipality, of any article for an amount not exceeding in any official year two thousand rupees or such higher amount not exceeding five thousand rupees as the Municipality, with the sanction of the State Government, may fix in this behalf;
