(2)A person shall not, however, be disqualified under clause (d) or clause (c) of sub-section (1), or be deemed to have any share or interest in any contract or employment within the meaning of the said clauses, by reason only of his or the incorporated company of which he is a Director, Secretary, Manager or other salaried officer, having a share or interest in-(i)any newspaper in which any advertisement relating to the affairs of the Board is inserted;(ii)any sale, purchase, lease or exchange of immovable property or any agreement for the same;(iii)any agreement for any security for the payment of money only.
