Section 5(3) in The Haryana Electricity Reform Act, 1997
(3)The persons who are considered for appointment as members of the Commission shall notify the conveyor of the Selection Committee -(a)of any office, employment or consultancy agreement or arrangement which he has in his own name or in any form, association of persons or body corporate, or in the names of any relative, carrying on any of the following business -(i)generation, transmission, distribution or supply of electricity;(ii)manufacture, sale or supply of any fuel for generation of electricity;(iii)manufacture sale, lease, hire or otherwise supply of or dealing in machinery, plant, equipment, apparatus or fittings for the generation, transmission, distribution, supply or use of electricity; and(iv)any entity providing professional services to any of the businesses referred to in sub-clauses (i), (ii) and (iii) above;(b)such other details and information as may be prescribed in the rules.Explanation. - For the purpose of this section, the term relative shall have the same meaning as defined under Section 6 of the Companies Act, 1956.
