Section 359 in Chennai City Municipal Corporation Act, 1919
359. Penalty for acquisition by municipal officer of interest in contract or work.
- If the commissioner or any municipal officer or servant knowingly acquires, directly, or indirectly by himself or by a partner or employee or servant, any personal share or interest, in any contract or employment, with by or on behalf of the corporation, he shall be deemed to have committed the offence punishable under section 168 of the Indian Penal Code (Central Act LXV of 1860]:Provided that no person shall, by reason of being a shareholder in, or member of any company, be held to be interested in any contract between such company and the corporation unless he is a director of such company.
