Section 7(4) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(4)If the Chairman or any whole-time Member, except any ex officio Member, the nominated Member or any elected Member, is, or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the Corporation or the Government of India or the Government of a State or, participates in any way in the profit thereof, or in any benefit or emolument arising therefrom than as a Member, and in common with other Members of an incorporated company, he shall, for the purposes of sub-section (1), be deemed to be guilty of misbehaviour.
