Section 80 in The Delhi Municipal Corporation Act, 1957
80. Councillors or [plerson referred to in sub-clauses (ii), (iii), and (iv) of clause(b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 60, for "alderman" (w.e.f. 1-10-1993)] not to vote on matter in which they are interested.
- No councillor or [person referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 60, "alderman" (w.e.f. 1-10-1993)] shall vote at a meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] 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 Delhi or of any particular ward), 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.
