Section 52 in The City of Nagpur Corporation Act, 1948
52. Municipal officer or servants not to be interested in any contract with Corporation.
(1)No person shall be eligible for employment as a municipal officer or servant if he-(a)has, directly or indirectly, by himself or his partner, any share or interest in any contract [* * *] [The words 'or employment' were deleted by Maharashtra 42 of 1977, Section 9.] with, by, or on behalf of the Corporation, other than an interest in a land held on a lease from the Corporation, or is a director, secretary, manager or other salaried officer of an incorporated company which has any such share or interest; or(b)has acted or is acting professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid.(2)If any municipal officer or servant acquires, directly or indirectly, by himself or by his partner any share or interest as aforesaid, otherwise than as such officer or servant, he shall cease to be a municipal officer or servant and his office shall become vacant.(3)Nothing in the foregoing sub-sections shall apply to any such share or interest as, under section 31, it is permissible for a Councillor to have without being thereby prohibited from voting or taking part in the discussion of any matter.
