Section 3(5) in The Electricity (Supply) Act, 1948
(5)No full-time member of the Authority shall [have any share or interest for his own benefit, whether in his own name or otherwise,] [ Substituted by Act 115 of 1976, Section 4, for certain words (w.r.e.f. 8.10.1976).] in any company or other body corporate or an association of persons (whether incorporated or not), or a firm engaged in the business of supplying electrical energy or [fuel, in whatever form, for the generation of electricity or in the manufacture of electrical equipment] [Substituted by Act 115 of 1976, Section 4, for certain words (w.r.e.f. 8.10.1976). ].
