Section 4A(d) in Bombay Khadi and Village Industries Act, 1960
(d)he has any financial interest in any subsisting contract made with or in any work being done by the Board, except as a share-holder (other than a Director) in a company as defined in section 3 of the Companies Act, 1956 (1 of 1956): Provided that where he is a share-holder, he shall disclose to the State Government the nature and extent of shares held by him in such a company; or
