Section 16 in The West Bengal Primary Education Act, 1973
16. Restriction on voting.
(1)No member of the Board shall vote on any matter in which he has any personal or pecuniary interest or if it relates to any primary school of which he is either a teacher or a member of the managing committee.(2)The President or [* * * *] [Words 'the Vice-President' omitted by W.B. Act 19 of 1994.] the member presiding at a meeting of the Board shall decide any question arising under sub-section (1) and his decision thereon shall be final.
