Section 6(4) in Punjab Water Supply and Sewerage Board Act, 1976
(4)A person shall not only be disqualified under clause (e) or clause (f) of sub-section (1) or be deemed to have any share or interest in any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board, by reason only of his being a share holder of such company :Provided that such person discloses to the Government the nature and extent of the shares held by him.[Explanation. - For the purpose of clause (d) of sub-section (1), the Chairman or the Managing Director or an Associate Director shall not be deemed to be an officer or employee of the Board.] [Substituted by Punjab Act 31 of 1978.]
