Section 78 in Kerala District Administration Act, 1979
78. Penalty for acquisition by an employee of interest in contract work.
- If any employee of a district council knowingly acquires directly or indirectly, by himself or by a partner, employer or employee any personal share or interest in any contract or employment with, by, or on behalf of, the district council he shall be deemed to have committed an offence under section 168 of the Indian Penal Code (Central Act 45 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 entered into between such company and the district council unless he is a director of such company:Provided further that no person shall, by reason of his being a director, member or office bearer of a co-operative society, be held to be interested in any contract entered in to between such co-operative society and the district council.
