Section 22(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(2)The Adhyakshai may on his own motion or upon the question being raised by another member prohibit any member from taking part in the discussion of and voting on any matter coming up for consideration at a meeting if he believes that, such member has an interest as described in sub-rule (1) and may for that purpose require him to absent himself from the meeting during such discussion and voting.
