Section 27 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
27. Office-bearer not entitled to vote.
- No office-bearer shall vote on, and take part in the discussion of any question coming up for consideration at the meeting of the Panchayat if the question is one in which he has any direct or indirect pecuniary interest whether by himself or through some other person other than interest as a member of public.
