Section 83(1) in The U.P. Municipalities Act, 1916
(1)A person who has directly or indirectly, by himself or his partner, a [share or interest, whether pecuniary or of any other nature] [Substituted by U.P. Act No. 26 of 1964.] in a contract with, by, or on behalf of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in any employment with, under, by, or on behalf of, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], other than as a municipal servant, shall be disqualified for being a servant of such [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
