Section 17(4) in U.P. Technical University Act, 2000
(4)A person shall be disqualified for being nominated as, and for being, a member of the Executive Council if he, or his relative, accepts remuneration for any work in, or for, the University or any contract for the supply of goods or for the execution of any work far the University.Explanation - In this sub-section 'relative' means the relations defined in Section (6) of the Companies Act, 1956 and includes the wife's (or husband's) brother wife's (or husband's) father, wife's (or husband's) sister, brother's son and brother's daughter.
