Section 55(1) in Arunachal Pradesh Municipal Act, 2007
(1)If a Councillor has any pecuniary interest, direct or indirect, in any contract or proposed contract with or without employment under, or other matter concerning the Municipality and is present at a such contract or of a committee thereof at which consideration, he shall, as soon as practicable after the contract or employment or other matter, and shall not take part in the consideration or discussion of, or vote on, any question with respect to such contract or employment or other matter:Provided that the provisions of this section shall not apply to a Councillor having interest as a tax-payer or inhabitant of the municipal area or consumer of water or having an interest any matter relating to any civic service to the public.
