Section 49(6) in Karnataka Agricultural Produce Marketing Act 1966
(6)If the presiding authority is believed by any member present at the meeting to have any such pecuniary interest in any matter under discussion and if a motion to that effect is carried he shall not preside at the meeting during such discussion or vote on or take part in it. Any member of the committee may be chosen to preside at the meeting during the continuance of such discussion.
