Section 20 in Andhra Pradesh Housing Board Act, 1956
20. General disqualification of all Officers and Servants.
- No person who has directly or indirectly by himself or his partner or agent any share or interest in any contract by or on behalf of the Board or in any employment under by or on behalf of the Board otherwise than as an Officer or servant thereof, shall become or remain an Officer or servant of the Board.Chapter - III Housing Schemes
