Section 14 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
14. Exclusion of members from certain proceedings.
(1)The Pramukh may prohibit any member from voting on or taking part in the discussion, on any subject coming up for consideration at a meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.], if the subject is one, in which, apart from general application to the public, he believes such member to have directly or indirectly a personal interest or in which he is professionally interested on behalf of a client, principal or other person.(2)Such member may challenge the decision of the Pramukh who shall thereupon put the question in the meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the decision of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be final.(3)If the Pramukh is believed by any member present at the meeting to have any similar interest in any subject under discussion, the Pramukh may, if a motion to that effect is carried, be required to absent himself from the meeting during such discussion.
