60. Members when to abstain from voting or taking part in decision.
(1)No member of a Board or a Committee or Sub- Committee thereof or a Joint Committee shall vote on or take part in the decision of any question coming up for consideration at a meeting of the Board or Committee, if the question is one in which, apart from its general application to the public, he has by himself or his partner any direct or indirect pecuniary interest.(2)The presiding authority may, on his own motion or on the motion of any member present, prohibit member from voting or taking part in a discussion on any matter in which he believes such member to have such interest, or require such member to absent himself during the discussion.(3)Such member may challenge the decision of the presiding authority who shall thereupon put the question to the meeting. The decision of the meeting shall be final.
