Section 5(d) in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
(d)if he has directly or indirectly any interest in any subsisting contract made with, or in any work being done for, the Corporation except as a share-holder (other than a Director) in an incorporated company, provided that where is a share-holder, he shall disclose to the State Government the nature and extent of the shares held by him in such company, or
