Section 14(2) in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003
(2)Any member having directly or indirectly any share or interest himself or by his partner or is professionally interested on behalf the client principal or other person in any manner whatsoever including pecuniary interest or otherwise in any matter coming up for consideration at a meeting of the authority shall, as soon as possible after relevant circumstances have come to his knowledge, disclose the nature of his/ her interest at such a meeting and the disclosure shall be recorded in the minutes of the meeting and the member shall not take part in any discussion or decision pertaining to that matter.
