Section 13(ii) in The West Bengal Maritime Board Act, 2000
(ii)is interested professionally on behalf of a client or as an agent of any person other than the State Government or an undertaking owned or controlled by the State Government or a local authority or a Trade Union registered under the Trade Unions Act, 1926, or as a member of an association formed for the purpose of promotion of the interests or welfare of any class of officers or employees of the Board,
