Section 15 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
15. Member of Board or Committee thereof not to participate or vote in certain cases.
- A Director of the Nigam or a member of a Committee who has any direct or indirect pecuniary interest in any matter coming up for consideration at a meeting of the Board or a committee thereof, shall disclose the nature of his interest at such meeting and the disclosure shall be recorded in the minutes of the Board or of the Committee, as the case may be, and the Director or member shall not take any part in any deliberation or decision of the Board or the Committee with respect to that matter except to furnish such clarification as may be required of him.
