Section 25 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
25. Pecuniary interest.
(1)No member shall vote on, or take part in the discussion of any subject coming up for consideration at a meeting of the Parishad, if in the subject, apart from its general application to the public, he has any direct pecuniary.interest by himself or partner.(2)The presiding member, either on his own motion or on the motion of any member present, may prohibit any member from voting on, or taking part in the discussion of any subject in which he believes such member to have pecuniary interest, or he may require such member to refrain himself from taking part in discussion.(3)A member may object to the decision of the presiding member who may hereupon put the objection to vote. The decision of the Parishad on voting of the objection in the meeting shall be final.(4)The member concerned shall not be entitled to vote on the question referred to in Sub-rule (3) and the presiding member shall not be entitled to vote on the motion referred to in Sub-rule (2).
