Section 19 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
19. Duties and powers of Members.
(1)No member shall vote, or take part in discussion of any question coming up for consideration at a meeting of the Wards Committee, if the question is one in which, apart from its general application to the public, he has personal interest or he/she or his/her partner has any direct or indirect pecuniary interest.(2)The Chairperson may prohibit any member from voting or taking part in the discussion of any matter in which he/she for reasons to be recorded in writing, believes such member to have such interest, or he/she may require such member to absent himself/herself during the discussion.(3)Such member may challenge the decision of the Chairperson who shall, thereupon, put the question to the meeting and the decision of the meeting shall be final.(4)If any member present at the meeting believes that the Chairperson has any such personal or pecuniary interest in any matter under discussion, the Chairperson shall, if a motion to that effect be carried, absent himself/herself from the meeting during discussion.(5)The member concerned shall not be entitled to vote on the question referred to in sub-rule (3) and the Chairperson concerned shall not be entitled to vote on the motion referred to in sub-rule (4).
