Section 36(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Mayor or chairman of any committee may prohibit any [councillor or person referred to in clauses (b) (c) and (d) of sub-section 5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] from voting on or taking part in the discussion of any matter in which the [councillor or person referred to in clauses (b), (c) and (d) of sub-section (2) of section-5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] is believed to have such interest, or he may require the [councillor or persons referred to in clauses (b) (c) and (d) of sub-section (2) of section-5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] to absent himself during the discussion.
