Section 5(3) in The Orissa Electricity Reform Act, 1995
(3)A person shall be disqualified from being appointed as a member of the Commission if he is a Member of Parliament or of any State Legislature or any local authority or holds any post in a political party, or if he has any financial or other interest, directly of indirectly, in any private company or undertaking dealing with any of the business referred to in Clause (a) of Sub-section (4).
