Section 55 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
55. Disqualification for participation in the proceedings of the Board on account of Interest.
(1)The Chairman or any other member of the Board : -(a)who has any share or interest of the nature described in clause (e) or clause (f) of section 49 in respect of any matter, or(b)who has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall notwithstanding anything contained in this section, not vote or take part in any proceedings of the Board relating to such matter.(2)If any member of the Board has directly or indirectly, any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any such meeting of the Board in which any matter relating to such land is being considered.(3)Nothing in sub section (1) or sub section (2) shall prevent any member of the Board from voting on, or taking part in discussion, any resolution or question relating to any subject other than a subject referred to in those sub sections.
