8. Disabilities on account of interest in subject-matter.
- A member shall not vote or take part in a discussion on any matter before a meeting of the school board in which he has directly or Indirectly, by himself or his partner, any share or interest such as is described in Clause (f) of Section 5 or in which he is professionally interested on behalf of a client, principal or other person. The vote so given shall not be counted.
