Section 26(1) in Tamil Nadu State Housing Board Act, 1961
(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.
