Section 22(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Rules, 1986
(2)No person shall be appointed under sub-section (1) of section 16 of the Act as Inspector or having been so appointed shall continue to hold office, if he or his family has acquires, directly or indirectly any share or interest in any establishment within the limits of his jurisdiction to which the Act applies:Provided that nothing in this sub-rule shall apply to-(i)any person who has been permitted by the Board to hold or acquire directly or indirectly by himself or by his family any share or interest in any cooperative society registered under any law relating to co-operative societies.(ii)any person who acquires by inheritance any share or interests in any establishment, but who is not a working partner therein and intimates such inheritance of interest as soon as he acquires them.
