Section 6(f) in Haryana District Mineral Foundation Trust Rules, 2016
(f)Is employed as a paid legal practitioner on behalf of the Foundation or accepts employment as legal practitioner against the Foundation: Provided that no person shall be disqualified under clause (e) or be deemed to have any share or interest in any contract or employment within the meaning of the said clause by reason only of his having a share or interest in any newspaper in which any advertisement relating to the affairs of the Foundation is inserted.
