230. Member not be deemed interested in prosecution.
- No judge or magistrate shall be deemed to be a party to, or personally intrested in, any prosecution for an offence punishable under this Act or any rule or by-law, or under any other law, within the meaning of section 556 of the Code of Criminal Procedure, 1898, by reason only that he is member of the committee by the order, or under authority of which it has been instituted.
