Section 12(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)Any member of the Board or a committee appointed by the Board who-(a)has any share or interest of the nature described in clause (e) or clause (f) of Section 5 in respect of any matter or.(b)has acted professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid, shall not notwithstanding anything contained in the proviso to Section 5 vote or take part in any proceeding (including any discussion on any resolution or question) of the Board or committee thereof relating to such matter.
