Section 115 in The Orissa Municipal Corporation Act, 2003
115. Corporator to abstain from taking part in discussion and voting.
- No Corporator of Corporation or member of any Standing Committee shall cast his vote on, or take part in the discussion of, any question coming up for consideration at a meeting of the Corporation or of any Standing Committee if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.(2)The President or the Chairman of the Standing Committee may prohibit any Corporator from voting on or taking part in the discussion of any matter in which the Corporator is believed to have such interest or he may require the Corporator to absent himself during the discussion.(3)Such Corporator may challenge the decision of the President or the Chairman, who shall thereupon put the question to the meeting and the decision taken in the said meeting shall be final.(4)If any allegation is made against the President or the Chairman by any Corporator present at the meeting, to have any such interest in any matter under discussion, he may, on the motion of such Corporator if carried, be required to absent himself from the meeting during the discussion.(5)The Corporator concerned shall not be entitled to cast his vote on the question referred to in Sub-section (3) and the President or Chairman concerned shall not be entitled to cast his vote on the motion referred to in Sub-section (4).Explanation. - In this Section the expression Corporator shall mean the Corporator of the Corporation as well as Member of the Standing Committee whenever it refers to Standing Committee.
