(2)If any such officer or other employee acquires directly or, indirectly by himself or by a partner or other person, any share or interest in any such contract, or work as is referred to in sub-section (1), he shall, unless, the authority appointing him in any particular case otherwise decides, be liable to be removed from his office by an order of such authority :Provided that before an order of removal is made, such officer or other employee, shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.
