Section 8(a) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(a)if he directly or indirectly by himself or his partner,(i)has or had any share or interest in any guide book published in connection with any text book prescribed for the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] or any other examination as may be decided upon by the Board or entrusted to the Board by the State Government; or(ii)has any share or interest in any work done by order of or in any contract entered into by or on behalf of the Board:
