Section 22(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(1)No member shall vote on or take part in the discussion of any matter coming up for consideration at a meeting if the matter is one in which, apart from its general application to the public, he has directly or indirectly a personal interest or in which he is professionally interested on behalf of a client, principal or other person. Whenever any such matter comes up for discussion at any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] the member concerned shall forthwith take the permission of the Adhyaksha to absent himself from the meeting, until that matter has been disposed of and leave the meeting.
