67. Councillor when to abstain from taking part in discussion and voting.
(1)No Councillor of a Municipality or member of a Committee thereof shall vote on or take part in the discussion of any question, coming up for consideration at a meeting of the Municipality or Committee, if the question is one in which part from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.(2)The President, either on his own motion or on the motion of any Councillor present, may prohibit any Councillor form voting or taking part in the discussion of any matter, in which he believes such Councillors to have such interest or he may require such Councillor to absent himself during the discussion.(3)Such Councillor may challenge the decision of the President who shall thereupon put the question in the meeting. The decision of the meeting shall be final.(4)If the President is believed by any Councillor present at the meeting to have any such pecuniary interest in any matter under discussion, the President may, if a motion to that effect be carried, be required to absent himself from the meeting during such discussion.(5)The Councillor concerned shall not be entitled to vote on the question referred to in Sub-section (3) and the President shall not be entitled to vote on the motion referred to in Sub-section (4).
