Section 23(1) in The Calcutta Improvement Act, 1911
(1)A Trustee who -(a)has, directly or indirectly, by himself or by any partner, employer or employee, any such share or interest as is described in subsection (2) of section 9, 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 vote or take any other part in any proceeding of the Board or any Committee relating to such matter.
