Section 141(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(4)(a)A member who is in any way, directly or indirectly, interested in a transaction or project of the Authority shall disclose the nature his interest at the first meeting of the Authority at which he is present after the relevant facts have come to his knowledge.(b)A disclosure under clause (a) shall be recorded in the minutes of the meeting of the Authority and, after the disclosure, that member,-(i)shall not take part in any deliberation or decision of the Authority with respect to that transaction or project; and(ii)shall be disregarded for the purpose of constituting a quorum of the Authority for such deliberation or decision.(c)No act or proceedings of the Authority shall be questioned on the ground that a member has contravened this section.
