Section 5 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
5. Power of the Chairperson.
(1)The Chairperson may prohibit any office-bearer from voting or taking part in the discussion on any subject in respect of which the Chairperson has reasonable grounds to believe that such office-bearer has any direct or indirect pecuniary interest in any agreement or property or any right thereto, which is the subject matter of the discussion.(2)Such office-bearer may challenge the decision of the Chairperson who shall thereupon put the question in the meeting. The decision that may be taken at the meeting shall be final.(3)The office-bearer concerned shall not be entitled to vote on the question referred to in sub-rule (2).
