Section 9(a) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(a)if he directly or indirectly, by himself or his partner, ––(i)has or had any share or interest in any text-book published, or(ii)has any share or interest in any work done by order of, or in any contract entered into on behalf of the State Board or a Divisional Board: Provided that, a person who had any share or interest in any text-book referred to in sub-clause (i) shall not be deemed to have incurred the disqualification under that sub-clause, if five years have elapsed from the date of publication of such book;
