23. Trustees and Associated Members of Board or Committee not to take part in proceedings in which they are personally interested. - (1) A Trustee who -
(a)has, directly or indirectly, by himself or by any partner, employer or employee, any such share or interest as is described in subsection (2) of section 9, 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 any other part in any proceeding of the Board or any Committee relating to such matter.(2)If any Trustee, or any person associated with the Board under section 19, or any other member of a Committee appointed under this Act, has, directly or indirectly, any beneficial interest in any land situated in an area comprised in any improvement scheme framed under this Act, or in an area in which it is proposed to acquire land for any of the purpose of this Act, -(i)he shall, before taking part in any proceeding at a meeting of the Board or any Committee relating to such area, inform the person presiding at the meeting of the nature of such interest,(ii)he shall not vote at any meeting of the Board or any Committee upon any resolution or question relating to such land, and(iii)he shall not take nay other part in any proceeding a a meeting of the Board or any Committee relating to such area if the person presiding at the meeting considers it inexpedient that he should do so.[23A. Power of Board to execute certain works or to render certain services]. - The Board may, on behalf of any person or the State Government, execute any work or render any service, not being a work or service which is inconsistent with the provisions of this Act, in any area to which this Act applies on such terms and conditions as may be agreed upon between the Board and such person or the State Government, as the case may be:Provided that when any work is executed or any service is rendered on behalf of any person, no such work shall be executed or services rendered except with the previous sanction of the State Government.
