Section 7(2) in The Gujarat Rural Housing Board Act, 1972
(2)A person shall not, however, be disqualified under clause (d) or (e) of sub-section (1) or be deemed to have any share or interest in any contract of employment within the meaning of these clauses, by reason only of his or the incorporated company of which he is director, secretary, manager or other salaried office having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board in inserted.
