39. Councillor when to abstain from taking part in discussion and voting.
(1)No Councillor shall vote on, or take part in, a discussion on any question coming up for consideration at a meeting of the Council or any Committee, in which he has any direct or indirect interest.(2)The Chairperson may prohibit any Councillor from voting, on, or taking part in, the discussion of any matter in which he believes such Councillor to have such interest or he may require such Councillor to absent himself from the meeting during such discussion.(3)Such Councillor may challenge the decision of the Chairperson who shall, thereupon, put the question to the meeting for a decision which shall be final(4)Where a Chairperson is believed by a Councillor present at a meeting to have any pecuniary interest in any matter under discussion, he may, if a motion to the effect be carried, be required to absent himself from the meeting during such discussion.(5)The councillor concerned or the Chairperson shall not be entitled to vote on a question referred to in sub-section (2) of on a motion referred to in sub-section (4), as the case may be.Explanation. - Chairperson in this section includes a person presiding over the meeting of a Council or a Standing Committee or any other Committee.
