67. Bar to personal interests.- (1) No member of a 1* * Panchayat shall take part in any case, suit or proceeding to which he or his employer, employee or partner in business or near relative is a party or in which any of them may be personally interested.
(2)If by reason of the number of Panches disqualified under sub-section (1). there remains no quorum the 1* * Panchayat shall send the case or the suit to the 2[Chief Judicial Magistrate] or the District Judge or the Collector having jurisdiction, as the case may be, for disposal in accordance with law.
