Section 20(3) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(3)No person shall be appointed under sub-section (1), or sub-section (2), or sub-section (5), or having been so appointed, shall continue to hold office who is or becomes directly or indirectly interested in a work or any process or business carried on therein or in any plant or machinery connected therewith.
