Section 18 in U.P. Inspectors of Drugs Service Rules, 1980
18. Restriction in regard to share or interest in the business of Drugs.
(1)Before a candidate is finally approved for appointment to any post in the Service, he shall be required to submit a detailed declaration about his share or interest in the manufacture, purchase and sale (including import and export) of any drug in Uttar Pradesh.(2)If a member of the service or his relation has or acquires any share or interest in the manufacture, purchase or sale (including export and import) of any drug in Uttar Pradesh, he (member of service) shall forthwith submit a detailed declaration about the same to the Government.
