Section 15(2) in National Housing Bank Employees (Conduct) Regulations, 1994
(2)For the purpose of this Regulation, "commercial employment" means,.-(i)an employment in any capacity including that of an agent, under a Company, Co-operative Society, firm or individual engaged in trade, commercial, industrial, financial or professional business and also includes a directorship of such a company and partnership of such firm but does not include employment under a body corporate wholly or substantially held or controlled by Government;(ii)setting up a practice, either independently or as a partner of a firm, as adviser or consultant in matters in respect of which the retired officer-(a)has no professional qualifications and the matters in respect of which the practice is to be set up or is carried on are relatable to his official knowledge or experience; or(b)has professional qualifications but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position; or(iii)undertaking work involving liaison or contact with the offices or officers of the National Housing Bank and/or Government.Explanation. - For the purposes of this clause "employment under a co-operative society" includes the holding of any office, whether elective or otherwise such as that of President, Chairman, Manager, Secretary, Treasurer and the like, by whatever name called in such society.
