Section 3(2) in The Delhi Development Authority Rules, 1958
(2)Notwithstanding anything contained in sub-rule (1), a person shall not be deemed to have any [interest in a business or a contract or work such as is referred to in clause (e) or clause (f) of that sub-rule] [Substituted by Notification No F. 12-19/57 LSG, dated 18th July, 1958] by reason only of his having a share or interest in -(i)any lease, sale, exchange or purchase of immovable property or any agreement for the same; or(ii)any agreement for the loan of money or any security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the Authority is inserted; or(iv)the sale to the Authority or to any officer or other employee of the Authority on behalf of the Authority, of any article in which he regularly trades or the purchase from the Authority, or from any officer or other employee on behalf of the Authority, of any article of a value in either case not exceeding five thousand rupees in the aggregate in any year during the period of contract or work; or(v)the letting out on hire to the Authority or the hiring from the Authority of any article of value not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work.
