Section 14 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
14. Disqualification for appointment as Cane Commissioner, etc.
- No person, who is directly or indirectly interested in a factory or unit or in any process or business carried on therein or any patent or machinery connected therewith shall be appointed to assist the Cane Commissioner or to be Cane Commissioner or Cane Officer and no person shall, after such appointment, hold such office, if he becomes so Interested.
