Section 12(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)The Chairman or any other member of the Nigam or of a committee appointed by the Nigam who -(a)has any share or interest of the nature described in clause (e) or clause (f) of Section 5 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 notwithstanding anything contained in the proviso to Section 5, vote or take part in any proceeding (including any discussion on any resolution or question) of the Nigam or any committee thereof relating to such matter.
