A person shall be disqualified for being appointed or for continuing as a member of the Corporation if he has, directly or indirectly, any interest in a subsisting contract made with, or in any work being done, for, the Corporation except as a shareholder (other than a director) in an incorporated company: Provided that where he is a shareholder, he shall disclose to the Central Government the nature and extent of shares held by him in such company.Open in Lexace · Ask the AI about this section
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