Section 60(1) in Telangana District Boards Act, 1955
(1)No member of a Board or a Committee or Sub- Committee thereof or a Joint Committee shall vote on or take part in the decision of any question coming up for consideration at a meeting of the Board or Committee, if the question is one in which, apart from its general application to the public, he has by himself or his partner any direct or indirect pecuniary interest.
