Section 19(1) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(1)No member shall vote, or take part in discussion of any question coming up for consideration at a meeting of the Wards Committee, if the question is one in which, apart from its general application to the public, he has personal interest or he/she or his/her partner has any direct or indirect pecuniary interest.
