122. Member not to vote on matters in which he is interested.
- No member shall vote at a meeting of the Municipality or any committee thereof on any question relating to his own conduct or vote or take part in any discussion on any matter, other than a matter affecting generally the residents of the municipal area for which the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be, has been constituted, or of any particular wards thereof, which affects his pecuniary interest or any property in respect of which he is directly or indirectly interested, or any property for which he is a manager or an agent.
