Section 7(6) in Uttarakhand Water Management and Regulatory Act, 2013
(6)The Chairperson or a Member Ceasing to hold office as such shall not --(a)Be eligible for further employment under the state Government for a period of two years from the date he ceases to hold such office except with the permission of State Government;(b)Accept any commercial employment for a period of two years from the date he ceases hold such offices; and(c)Represent any person before the Commission in any manner.Explanation. - for the purposes of the sub- section -(i)"Employment under the State Government" includes employment under a local body or any other Commission within the territory of India under the control of any State Government or under any corporation or society owned or controlled by State Government.(ii)"Commercial Employment" means employment in any Capacity under or agency of, a person engaged in commercial, industrial or financial business in the water resources related industry and includes also a director of a company or partner of a firm and it also includes setting up practice either independently or as partner of a firm or as an advisor or a consultant.
