Section 47 in Rajasthan Panchayati Raj Rules, 1996
47. Procedure when a member has a pecuniary interest in the subject under consideration of meeting.
(1)The presiding authority may prohibit any member from voting on or taking part in the discussion of any subject in which he believes such member to have, apart from its general application to the public, any direct or indirect pecuniary interest by himself or as partner.(2)Such member may challenge the decision of the presiding authority who shall thereon put the question to the meeting and the decision of the meeting shall be final. The concerned member shall not, however, be entitled to vote when such question is put to the meeting.
