Section 41(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The rules that may be prescribed under sub-Section (1) may provide for preventing any member or Sarpanch or any member or Chairman of a Committee from voting on, or taking part in the discussion of any matter in which apart from its general application to the public, he has any direct or indirect pecuniary interest whether by himself or through some other person, or from being present or presiding at any meeting of the Gram Panchayat or of the committee during the discussion of any such matter.
