Section 5(3) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(3)If the Chairman or any other Member of the Board becomes in any way concerned or interested in any contract or agreement made by or on behalf of the Government of India or the State Government or participates in any way in the profit thereof or in any benefit or emolument arising there from otherwise than as a member and in common with the other member of an incorporated company he shall for the purposes of sub- section (1) be deemed to be guilty of misbehaviour.
