19. Disqualification for appointment as officer or servant.
(1)A person shall be disqualified for being appointed as an officer or servant it he has directly or indirectly, by himself or by a partner or any other person, any share or interest in any contract made with, or any work being done for the Board otherwise than as such officer or servant.(2)If any such officer or servant acquires directly or indirectly any share or interest of the nature and in the manner referred to in Sub-section (1) he shall be liable to be removed from office by order of the authority haying the power so to do by or under the provisions of this Act.(3)Notwithstanding anything contained in Sub-sections (1) and (2) Government may exempt-(a)any person, who is a member of the Board of Directors of any company or corporation owned or controlled by Government, from the operation of Sub-section (1); and(b)any officer or servant of the Board, who is appointed as a member of the Board of Directors of any such company or corporation, from the operation of Sub-section (2).
