Section 117 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
117. if required to do so by the Mayor.
The Councillors to refrain from taking part in discussion and voting onquestions in which they have pecuniary interest.- (1) No councillor shall vote on ortake part in the discussion of, any question coming up for consideration at a meeting ofthe corporation or any standing committee, if the question is one in which apart from itsgeneral application to the public he has any direct or indirect pecuniary interest byhimself or his partner.(2)The Mayor or chairman may prohibit any councillor from voting on or partaking inthe discussion of, any matter in which the councillor is believed to have such interestor he may require the councillor to absent himself during the discussion.(3)Such councillor may challenge the decision of the Mayor or chairman, whoshall thereupon put the question to vote and the decision of the meeting shall befinal.(4)If the Mayor or chairman is alleged by any councillor present at the meeting tohave any such interest in any matter under discussion, he may, on the motion ofsuch councillor if carried, be required to absent himself from the meeting during thediscussion.(5)The councillor concerned shall not be entitled to vote on the question referredto in sub-section (3) and the Mayor or chairman concerned shall not be entitled to
