585. Punishment for acquiring share or interest etc. with Municipality.
(1)Any member who knowingly acquires, directly or indirectly, any share or interest in any contract made with, or any work done, for the Municipality, except as a shareholder (other than a Director) in an incorporated company or as a member of a cooperative society, shall be deemed to have committed the offence punishable under section 168 of the Indian Penal Code (Act 45 of 1860).(2)Any officer or employee of a Municipality who is liable to be removed and is removed under section 110 of this Act, shall be deemed to have committed an offence punishable under section 168 of the Indian Penal Code ( Act 45 of 1860).
