(2)No person shall be deemed to have a share or interest in any work, contract or employment within the meaning of Clause (f) of Sub-section (1) by reason only of his -(i)having a share in any incorporated company which may contract with or be employed by, or on behalf of, the Board;(ii)having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board may be published;(iii)being interested in any loan advanced to the Board;(iv)having a share or interest in any lease, sale, exchange or purchase of immovable property or any agreement for the same;(v)having a share or interest in any licence granted by the Board; or having any right by agreement or otherwise with the Board to the sole or preferential use of any berth for vessels in the docks belonging to the Board;(vi)having a share or interest in the occasional sale to the Board, to a value not exceeding two thousand rupees in any one financial year, of any article in which he trades; or(viii)being a person to whom, or a member of a firm or incorporated company to which, any of the functions specified in Clauses (a) and (e) of Sub-section (1) of Section 36 shall have been relinquished under Section 38.
