Section 17(4) in Uttarakhand Technical University Act, 2005
(4)A person shall be disqualified for being nominated as, and for being a member of the executive Council if he or his relative, accepts remuneration for any work in, or for, the University or any contract for the supply of goods to or for the execution of any work for the University.Explanation. - In this sub-section "relative" means the relations defined in section (6) of the companies Act, 1956 and includes the wife's (or husband's) brother, wife's (or husband's) father, wife's (or husband's sister), brother's son and brother's daughter.
