Section 5(ii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(ii)his being a share-holder in or a member of any incorporated or registered company or society which has been has any share or interest in any contract or employment with, by or on behalf of, the Board, subject to the condition that such person discloses to the State Government the nature and extent of the shares held by him.
