(1)If a councillor has any pecuniary interest, direct or indirect, in any contract or proposed contract with or without employment, or other matter concerning the municipality, and is present at any meeting of the municipality or of a committee thereof at which such contract or employ-ment or other matter is subject of consideration, he shall, as soon as practicable after the commencement of such meeting, disclose the fact regarding such contract or employment or other matter, and shall not take part in the consideration or discussion of, or vote on, any question with respect to such contract or employment or other matter:Provided that the provisions of this section shall not apply to a councillor for having interest as a tax-payer or inhabitant of the municipal area or consumer of water or having an interest in any matter relating to any civic service to the public.
