Section 5(8) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(8)So long as the person holds the office of the member and for a period of two years after he ceases to be a member for any reason whatsoever, the person shall not acquire, hold or maintain, directly or indirectly any office, employment or consultancy arrangement or any financial interest in any of the businesses mentioned in sub-section (3) and if the person acquires any such interest involuntarily or by way of succession or testamentary disposition the person will divest himself from such interest within a period of three months of such interest being acquired.
