Section 12 in Punjab State Aid to Industries Act, 1935
12. Interested members not to vote.
- No member of the Board shall vote on any question coming before the Board for consideration in which otherwise than in its general application to all persons and properties within the [State] [Substituted for the word 'Provincial' by Government of India (Adaptation of Indian Laws) Order, 1937.] he had a pecuniary interest.Explanation. - In case of any question arising whether a member has or has not a pecuniary interest, the decision of the Chairman shall be final.
