Section 34D in The Gujarat Agricultural Produce Markets Act, 1963
34D. Meetings of Board.
(1)The Board shall meet at such time and places, and shall, subject to the provisions of sub-section (2) observe such rules of procedure in regard to the transactions of its business as may be provided by the regulations.(2)A member, who is directly or indirectly concerned or interested in any contract, loan, arrangement or proposal entered into or proposed to be entered into, by or on behalf of the Board or any market committee, shall at the earliest possible opportunity disclose the nature of his interest to the Board and shall not be present at any meeting of the Board when the contract, loan, arrangement or proposal discussed unless he is required by the other members for the purpose of eliciting information, and shall not vote thereon.
