Section 19(2) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(2)The Chairperson may prohibit any member from voting or taking part in the discussion of any matter in which he/she for reasons to be recorded in writing, believes such member to have such interest, or he/she may require such member to absent himself/herself during the discussion.
