Section 19(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)A Trustee who -(a)has directly or indirectly, by himself or by any partner, employer or employees, any such share or interest as is provided in Subsection (1) 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 proceedings of the Trust or any Committee relating to such matter.
