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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(2)The presiding member, either on his own motion or on the motion of any member present, may prohibit any member from voting on or taking part in the discussion of any subject in which he believes such member to have pecuniary interest or he may require such member to absent himself during the discussion.