Section 4(2) in Damodar Valley Corporation Act, 1948
(2)A person shall be disqualified for being appointed, or for continuing as, a member of the Corporation(a)if he is a member of [Parliament] [Substituted for the word "the Central" by A.L.O., 1950] or any [State] [Substituted for the word "Provincial" by A.L.O., 1950] Legislature; or(b)if he has, directly or indirectly, any interest in a subsisting contract made 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 Government the nature and extent of shares held by him in such Company.
