Section 6(6) in The U.P. Water Management And Regulatory Commission Act, 2008
(6)A person who is considered for selection as the Chairperson or a Member shall notify to the selection committee :-(a)of any office, employment or consultancy agreement or arrangement which the person or his relative has in his own name or in any firm, association of persons or body corporate, owned or otherwise controlled by any of them carrying on any of the following business :(i)diversion of surface water, distribution of water, extraction of groundwater of supply of water;(ii)manufacture, sale, lease, hire or otherwise supply of or dealing in machinery, plant equipment, apparatus or fittings related to water industry;(iii)any entity providing any professional services to any of the businesses referred to in clause (i) and (ii) above.(b)such other details and information as may be prescribed by the selection committee.
