Section 12 in Haryana Urban Development Authority Act, 1977
12. General disqualifications of officers and Employees.
- No person who has, directly or indirectly, by himself or through his partner or agent, any share or interest in any contract, by or on behalf of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], or any employment under, by or on behalf of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], otherwise than as an officer or employee thereof, shall become or remain an officer or employee of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
