Section 8(5) in Rail Land Development Authority (Constitution) Rules, 2007
(5)A member of the Executive Board who is in anyway directly or indirectly interested in a contract made or proposed to be made by the Authority or any associate of the Authority, which is brought up for consideration before the Board, shall as soon as possible after the relevant circumstances have come to his knowledge, disclose the nature of his interest at a meeting of the Board and such a disclosure shall be recorded in the minutes of the Board Meeting and thereafter the member shall not take part in any deliberation or decision of the Board with respect to that contract.
