(10)The electoral trust shall not utilize any contributions for the direct or indirect benefit of the members or contributors, or for any of the following persons, namely:-(a)the members (including members of its Executive Committee, Governing Committee or Board of Directors) of the electoral trust;(b)any relative of such Members;(c)where such member or contributor is a Hindu undivided family, a member of that Hindu undivided family;(d)any person who has made a contribution to the trust;(e)any person referred to in sub-section (3) of section 13 of the Act; and(f)any concern in which any of the persons referred to in clauses (a), (b), (c), (d) and (e) has a substantial interest.
