Section 66 — Commissioner and General Managers not to be interested in any contract, etc., with the Corporation.

(1) A person shall be disqualified for being appointed as the Commissioner 1 *** who has, directly or indirectly, by himself or by a partner, or any other person, any share or interest in any contract made with, or any work being done for, 2 [ 3 [the Corporation]] other than as such Commissioner 4 ***. (2) If the Commissioner, 1 *** acquires directly or indirectly, by himself or by his partner, or any other person, any share or interest in any such contract or work as is referred to in sub-section (1), he shall, unless the Corporation in any particular case otherwise decides, be liable to be removed from his office by the order of the authority competent to remove him under the provisions of this Act: Provided that before an order of removal is made, the Commissioner 5 *** shall be given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

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