Section 37 in The Orissa Municipal Corporation Act, 2003
37. Corporator to abstain from taking part in discussion and voting.
(1)No Corporator shall cast his vote on, or take part in the discussion of, any question coming up for consideration at a meeting of the Corporation or of any Standing Committee if the question is one in which, apart from its general application to the public,he has any direct or indirect pecuniary interest by himself or his partner.(2)The Mayor or the Chairman of the Standing Committee may prohibit any Corporator from voting on or taking part in the discussion of any matter in which the Corporator is believed to have such interest or he may require the Corporator to absent himself during the discussion.(3)Such Corporator may challenge the decision of the Mayor or the Chairman, who shall thereupon put the question to the meeting and the decision taken in the said meeting shall be final.(4)If any allegation is made against the Mayor or the Chairman by any Corporator present at the meeting, to have any such interest in any matter under discussion, he may, on the motion of such Corporator if carried, be required to absent himself from the meeting during the discussion.(5)The Corporator concerned shall not be entitled to cast his/her vote on the question referred to in Sub-section (3) and the Mayor or Chairman concerned shall not be entitled to cast his/her vote on the motion referred to in Sub-section (4).Explanation. - In this Section "Mayor" includes a Deputy Mayor and the Corporator presiding for the occasion and "Chairman" includes a member presiding for the occasion at a meeting of a Committee.
