Section 160(1) in Uttarakhand Panchayati Raj Act, 2016
(1)No member or office bearer of a Gram Panchayat or, Land Management Committee shall, knowingly acquire or attempt to acquire or stipulate for or agree to receive or continue to have himself or through a partner or otherwise any share or interest in any licence, lease, sale, exchange, contract or employment with, by or on behalf of the Samiti concerned other than permission in writing of the District Magistrate/ Pargna Magistrate.Provided that a person shall not be deemed to acquire or attempt to acquire or continue to have or stipulate for or agree to receive any share or interest in any contract or employment by this reason only-(a)having acquired any interest or share before he became a member or office-bearer ;(b)having a share or interest in the occasional sale through the Samiti concerned of an article in which he regularly trades up to a value not exceeding Rs.5000 in anyone year.
