Section 6 in The Faridabad Development Corporation Act, 1956
6. Disqualification for being appointed, or for continuing as, member of the Corporation. - A person shall be disqualified for being appointed, or for continuing as a member of the Corporation if he has, directly or indirectly, any interest in a subsisting contract mad with, or in any work being done for, the Corporation except as a shareholder (other than a director) in an incorporated company;
Provided that where he is a shareholder, he shall disclose to the Central Government the nature and extent of shares held by him in such company.
