Section 28(7) in The U.P. Harcourt Butler Technical University Act, 2016
(7)A person shall be disqualified for being chosen as member of the Executive Council, if he or his relative(s) indulge in illegal gratification for any work in or for the University or any contract for the supply of goods or for the execution of any work for the University.Explanation. - In this section "relative" means the relations defined in Section 6 of the Companies Act, 1956, and includes the wife's (or husband's) brother, wife's (or husband's) father, wife's or husband's sister, brother's son and brother's daughter.
