Section 12(3) in Maharashtra Jeevan Authority Act, 1976
(3)Nothing in sub-section (1) or (2) shall prevent any Member of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or a committee thereof from voting on, or taking part in the discussion of, any resolution or question relating to any subject other than a subject referred to in these sub-sections.
