Section 13 in The West Bengal Maritime Board Act, 2000
13. Members of Board or of a Committee of Board not to vote in certain cases.
- A member of the Board or of a Committee of the Board who-(i)has any direct or indirect pecuniary interest in any matter coming up for consideration at a meeting of the Board or a Committee thereof, or(ii)is interested professionally on behalf of a client or as an agent of any person other than the State Government or an undertaking owned or controlled by the State Government or a local authority or a Trade Union registered under the Trade Unions Act, 1926, or as a member of an association formed for the purpose of promotion of the interests or welfare of any class of officers or employees of the Board,shall, as soon as possible after any of the circumstances as aforesaid has come to his knowledge, disclose the nature of his interest at such meeting and such interest shall be recorded in the minutes of the Board or, as the case may be, the Committee of the Board, and the member shall not take part in any deliberation or decision of the Board or the Committee of the Board with respect to any matter in which he has such interest or is so interested.
