Section 22 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
22. Exclusion of member and Adhyaksha from certain proceeding.
(1)No member shall vote on or take part in the discussion of any matter coming up for consideration at a meeting if the matter is one in which, apart from its general application to the public, he has directly or indirectly a personal interest or in which he is professionally interested on behalf of a client, principal or other person. Whenever any such matter comes up for discussion at any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] the member concerned shall forthwith take the permission of the Adhyaksha to absent himself from the meeting, until that matter has been disposed of and leave the meeting.(2)The Adhyakshai may on his own motion or upon the question being raised by another member prohibit any member from taking part in the discussion of and voting on any matter coming up for consideration at a meeting if he believes that, such member has an interest as described in sub-rule (1) and may for that purpose require him to absent himself from the meeting during such discussion and voting.(3)When a member is required under sub-rule (2) to absent himself from the meeting, he shall forthwith leave it and shall not join it again until the matter has been discussed and voted :Provided that a member may controvert the assumption that he has such an interest in the matter, in which case the question shall be put to the meeting whose decision shall be final.(4)In case the person presiding at the meeting has an interest as contemplated in sub-rule (1) in any matter he shall before the matter comes up for consideration inform the meeting about his interest in the matter and withdraw from it and shall not join the meeting again until the matter has been disposed of. The person presiding at the meeting shall always do so if any of the members makes a categorical statement at the meeting that: the person presiding at the meeting has an interest as contemplated in sub-rule (1) and a motion to that effect is carried.
