Section 26J(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)The Chairman or any other member of the Board of the Board or of sub-committee appointed by the Board who -- clause (f) of section 26-C, in respect of any matter; or(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in the proviso to section 26-C, vote or take part in any proceeding of the Board or Committee relating to such matter.
