Section 35(4) in The Madurai City Municipal Corporation Act, 1971
(4)If the Mayor or chairman of any committee is alleged by any [councillor or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section-5] [Substituted by Tamil Nadu Act 26 of 1994.] present at the meeting to have any such interest in any matter under discussion, he may, on the motion of such [councillor or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Act 26 of 1994.] if carried, be required to absent himself from the meeting during the discussion.
