Section 9 in The Punjab State Warehousing Corporation Regulations, 1976
9. Disclosure of Interest by a Director. [Section 42(2)(c)].
- Every director who is in any way, whether directly or indirectly, concerned or interested (except as a representative of a statutory body corporate) in any contract, loan or agreement entered into or proposed to be entered into, by or on behalf of the Corporation, shall disclose the nature of his concern or interest to the Board or the Executive Committee, as the case may be, and shall not participate in the meeting of the Board or the Executive Committee when such contract, loan or agreement is considered.
