Section 26 in Tamil Nadu State Housing Board Act, 1961
26. Members of Board or Committee or persons associated with the Board not to take part in proceedings in which they are personally interested.
(1)A member or a person associated with the Board or a member of any Committee who(a)has directly or indirectly, by himself or by any partner, employer or employee, any such share or interest us is described in sub-section (1) of section 7 in respect of any matter, or(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid,shall not vote or take part in any proceeding of the Board or any Committee relating to such matter.(2)If any member or any person associated with the Board under section 24 or any member of a Committee appointed under section 25 has, directly or indirectly, any beneficial interest in any land situated in an area comprised in any housing or improvement scheme framed under this Act, or in an area in which it is proposed to acquire land for any of the purposes of this Act-(i)he shall at a meeting relating to such area of the Board or any Committee inform the person presiding of the nature of such interest, and(ii)he shall not take part in any proceeding relating to such area at a meeting of the Board or any Committee.(3)Nothing in sub-section (2) shall prevent any member or any person associated with the Board under section 24 or any member of a Committee appointed under section 25 from voting on, or taking part in, the discussion of any resolution or question relating to any subject other than a subject referred to in that sub-section.
