Section 21 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
21. Restriction To Vote Or To Take Part In Discussion.
- No member of a Panchayat Samiti shall vote or take part in the discussion of any issue brought before the meeting of Panchayat Samiti or any of its committees, if save for general purposefulness his direct pecuniary or personal interest is involved in that issue.
