Section 5(6) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(6)Before appointing any person to the Authority as a Chairperson or Vice- Chairperson or member, as the case may be, the State Government shall satisfy itself that the person does not have any financial or other interest, which may affect prejudicially his functioning as a Chairperson or Vice- Chairperson or member of the Authority
