Section 8(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)A member of the Board or of a committee appointed by the Board who -(a)has any share or interest of the nature described in clause (e) or clause (f) of sub-section (1) of section 7 in respect of any matter, or(b)has acted professionally in relation to any matter on behalf of any person having therein any such share or interest as aforesaid, shall not, notwithstanding anything contained in sub-section (2) of section 7, vote or take part in any proceeding of the Board or of its committee relating to such matter.
