Section 34(1) in Chennai City Municipal Corporation Act, 1919
(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.]
