Section 8(1)(b) in Telangana Mining Settlements Act, 1956
(b)being a legal practitioner in any legal proceeding acts or appears on behalf of any person against the Board or against the Government in any such proceeding which relates to any matter in which the Board is or has been concerned and in which his or his client's interests are opposed to those of the Board or acts or appears on behalf of any person in any criminal proceeding instituted by or on behalf of the Board against such person; or