Section 34 in Chennai City Municipal Corporation Act, 1919
34. Councillors to abstain from taking part in discussion and voting on questions in which they are pecuniarily interested.
(1)[No councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] of sub-section (2) of section 5] [***] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 195S (Tamil Nadu Act XXIV of 1958).] shall vote on or take part in the discussion of any question coming up for consideration at a meeting of the council or of any standing committee [or wards committee] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1991 (Tamil Nadu Act 26 of 1994).] or any committee if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.](2)The [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal'(Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] or chairman may prohibit any [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1956' (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 195S (Tamil Nadu Act XXIV of 1958).] from voting on or taking part in the discussion of any matter in which the [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] is believed to have such interest, or he may require the [councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 195S (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Tamil Nadu Act XXIV of 1958.] to absent himself during the discussion.(3)[ Such councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu XXIV of 1958.] of sub-section (2) of section 5] [***] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] may challenge the decision of the [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] or chairman who shall thereupon put the question to the meeting. The decision of the meeting shall be final.(4)If the [Mayor] [Substituted for the word 'President' by section 2 of the Chennai City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] or chairman is [alleged] [Substituted for the word 'believed' by section 20(ii) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] by any [the councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).], present at the meeting to have any such interest in any matter under discussion, he may, on the motion of such [the councillor or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] [*] [Omitted for the word 'or alderman' by section 2(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] if carried, be required to absent himself from the meeting during the discussion.(5)The [councillor concerned or persons referred to in [clauses (b) and (c)] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1958 (Tamil Nadu XXIV of 1958).] of sub-section (2) of section 5] shall not be entitled to vote on the question referred to in sub-section (3) and the Mayor, or chairman concerned shall not be entitled to vote on the motion referred to in sub-section (4).Explanation. - In this section "Mayor" includes a Deputy Mayor, [or councillor] [Substituted for the word 'Councillor or alderman' by section 7 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] presiding for the occasion and "chairman" includes a member presiding for the occasion at a meeting of a committee.
