Section 6 in The Haryana Board of School Education Act, 1969
6. Disqualifications.
- A person shall be disqualified for being [nominated] [See for sub-section (2) by haryana Act 2 of 1970.] or co-opted, or for continuing, as a member if he, directly or indirectly, by himself or by his partner, -(a)has any share or interest in any publication prescribed as a text-book of other book of study for use in any High School or Higher Secondary School; or(b)has any share or interest in any work done for or on behalf of the Board.
