Section 24(2) in The Orissa Shops and Commercial Establishments Rules, 1958
(2)No person shall be appointed to be an Inspector under the Act, or having been so appointed, shall continue to hold office in the area for which he is to be or has been appointed if he has or acquires, directly or indirectly by himself or by any partner, any share or interest in any establishment in such area to which the Act applies.Miscellaneous
