Section 41 in Andhra Pradesh Panchayat Raj Act, 1994
41. Proceedings of Gram Panchayats and Committees.
(1)The proceedings of every Gram Panchayat and of all committees thereof shall be governed by such rules as may be prescribed and by regulations, not inconsistent with such rules or the provisions of this Act, made by the Gram Panchayat with the approval of the Commissioner.(2)The Commissioner shall have power to add to, omit or alter any regulations submitted for his approval under sub-Section (1).(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.
