Section 55(1) in Karnataka Municipalities Act, 1964
(1)No councillor shall vote at a meeting of the municipal council or of any committee thereof on any question relating to his own conduct or vote or take part in any discussion on any matter (other than a matter affecting generally the residents of the town or city or of any particular [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]), which affects his pecuniary interest or any property in respect of which he is directly or indirectly interested, or any property of or for which he is a manager or agent.
