Section 10 in Bihar Regional Development Authority Act, 1974
10. Members of the Authority not to take part in proceedings in which they (sic) personally interested.
(1)A member or person associated with the Authority or a member of any Committee who-(a)has directly or indirectly, by himself or any partner, employer or employee, any such share or interest in respect of any matter; or(b)has acted professionally, in relation to any matter, on behalf of person having therein any such share as interest (sic) shall not vote or take part in any proceeding of the Authority or any Committee relating to such matter.(2)if any member or any person associated with the Authority or any member of a Committee appointed under section 9 has, directly or indirectly, any beneficial interest in any land situated in an area comprised in any housing or development scheme framed under this Act or in an area in which it is proposed to acquire land for any of the purposes of this Act-(i)he shall at a meeting relating to such area of the Authority or any Committee inform the person presiding, of the nature of such interest which shall be recorded in the minutes of the meeting.(ii)he shall not take part in any proceeding relating to such area at a meeting of the Authority or any Committee.(3)Nothing in sub-section (2) shall prevent any member or any person associated with the Authority or any member of a Committee appointed under section 9 from voting on, or taking part in the discussing of any resolution or question relating to any subject other than a subject referred to in that sub-section.
