Section 6(1c) in The Punjab Khadi and Village Industries Board Act, 1955
(1c)A person shall not also be disqualified under clause (d) or (e) of sub- section (l) or be deemed to have any share or interest in any contract or employment with, by or on behalf of the Board by reason only of his being a shareholder or member of such a company or society :Provided that such person discloses to the Government the nature and extent of the share held by him from time to time.(d)[ A person shall not also be disqualified, or be deemed ever to have been disqualified, under clause (d) or clause (e) of sub-section (1) or be deemed to have any share or interest in any contract or employment, with, by or on behalf of, the Board, by reason of his being a Director or a Secretary or a Manager or other salaried officer of a society registered or deemed to be registered under the Registration of Societies Act, 1860, or any other institution certified by the Commission or the Board : [Inserted by Punjab Act 29 of 1963, section 2.]Provided that such person discloses to the Government the nature and extent of the share held by him from time to time.]
