Section 22(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)In case the person presiding at the meeting has an interest as contemplated in sub-rule (1) in any matter he shall before the matter comes up for consideration inform the meeting about his interest in the matter and withdraw from it and shall not join the meeting again until the matter has been disposed of. The person presiding at the meeting shall always do so if any of the members makes a categorical statement at the meeting that: the person presiding at the meeting has an interest as contemplated in sub-rule (1) and a motion to that effect is carried.
