Section 42(3) in Orissa State Financial Corporation General Regulations, 1957
(3)A member of an Advisory Committee who is directly or indirectly interested in any contract, loan or arrangement which comes before such committee shall disclose the nature of his interest to the Board and to such committee and shall not be present at any meeting of the committee when such contract, loan or arrangement is discussed, unless his presence is required by the other members of the Committee for the purpose of eliciting information. When any member is so required to be present, he shall not vote on any such contract, loan or arrangement and, if he does so, his vote shall be invalid and shall not be counted.
