Section 28 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994
28. Members interested in the business under discussion.
(1)No member of a Standing Committee shall vote on or take part in the discussion of any item coming up for consideration in the meeting, if the item is one in which he has any direct or indirect pecuniary interest.(2)The presiding authority of the Standing Committee may prohibit any member from voting or taking part in the discussion on any item in which he believes such member has such interest or he may require such person to abstain himself during the discussion on such item.(3)Such member may challenge the decision of the presiding authority who shall thereupon put the question to remaining members attending the meeting and the decision thereon taken by majority of such remaining members shall be final.(4)If it appears to any member at the meeting that the person presiding at the meeting has any such pecuniary interest in any item under discussion and a motion brought by him to that effect is carried by majority of the other members attending the meeting such person shall not preside over such meeting during the discussion on the item and the meeting shall be presided over by any other person who would have presided had the person so presiding been absent.
