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State of Karnataka - Section

Section 13 in The Basavakalyan Development Board Act, 2005

13. General disqualification for services under the Board.

- No person who has directly or indirectly by himself or through his partner or through his agent, any share or interest in any contract, by or on behalf of the Board or in any employment under the Board, otherwise than as an officer or employee thereof, shall become or remain an officer or employee of the Board.