Section 27 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
27. Declaration as to interest.
- Before a candidate is finally approved for appointment to a post in Grade II of the Service, he shall be required to submit a detailed declaration about his own interest or share, or interest or share of any of his relations, in any cinema and Amusement Hall or any Racing Club in the State. If a member of the Service or his relation subsequently acquires an interest or share in any Cinema or Amusement Hall or any Racing Club in the State, he shall without delay submit detailed declaration about the same to the Government.Explanation. - "Relation" for the purpose of this rule shall mean father, grandfather, father-in-law, paternal or maternal uncle, son, grandson, son-in-law, brother, nephew, paternal or maternal first cousin, wife's brother and sister's husband, husband's brother, husband's sister, wife's sister, wife, daughter, daughter-in-law, sister, sister-in-law, being the wife of a brother or first cousin, mother, mother-in-law, aunt, maternal or paternal.
