Section 13(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)If any member of the Board or of an Avas Samiti or of a Committee appointed by the Board has, directly or indirectly, any interest in any land situated in an area comprised in any on the schemes framed under this Act, or in an area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of the Board, Avas Samiti or committee in which any matter relating to such land is considered.
