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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Goa - Subsection

Section 136(2)(h) in The Goa Panchayat Raj Act, 1994

(h)If the person presiding is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion and if a motion to that effect be carried, he shall not preside at the meeting during such discussion, or vote on, or take part in it. Any member of the Zilla Panchayat may be chosen to preside at the meeting during the continuance of such discussion.