Section 19(6) in Jharkhand Panchayat Raj Act, 2001
(6)Who holds any share or interest directly or indirectly in any contract entered into with or by the Panchayat or on behalf of that;Provided that no person shall be deemed disqualified under clause (6) of sub-section (B) only because -(a)He has a share in a Joint Stock Company, he has any share or interest in any such organisation or cooperative society registered under the State's Society Registration Act in force for the time being which will enter into a contract with the Panchayat or which will be employed by or on behalf of the Panchayat; or(b)He has a share or interest in any such newspaper in which any advertisement regarding activities of the Panchayat is given; or(c)He holds a debenture by or on behalf of the Panchayat or is otherwise concerned with any loan taken by or on behalf of the Panchayat;
