(5)The rules referred to in sub-section (4) may provide for preventing any member or President or any member or Chairman of a committee from voting on, or taking part in the discussion, of any matter in which apart from its general application to the public he has any direct or indirect pecuniary interest, whether by himself or through some otherperson, or from being present or presiding at any meeting of the Panchayat or of the committee during the discussion of any such matter.
