Section 28 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
28. Disability of Members having pecuniary interest.-
No Member shall vote on, or take part in the discussion of any question coming up for consideration at a meeting of a Panchayat Samiti, if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest.
