(3)If at any time it is brought to the notice of the Chairman of the Board that a Trustee had voted or taken part in the discussions at a meeting in contravention of the provisions of Sub-section (1) the matter shall unless bona fide rights have accrued to third parties in pursuance of the resolution passed at the meeting, be inquired into and decided in the manner prescribed, and pending such decision it shall be the duty of the Board or the Standing Committee, as the case may be, not to give effect to such resolution.
