Section 101(1) in The Calcutta Municipal Corporation Act, 1980
(1)If a member of the Corporation has any pecuniary interest, direct or indirect, in any contract or proposed contract with or employment under or other matter concerning the Corporation and is present at a meeting of the Corporation or of a committee thereof at which such contract or employment or other matter is the subject of consideration, he shall, as soon as practicable after the commencement of such meeting, disclose the fact, 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 provisions of this section shall not apply to a member having interest as a rate-payer or an inhabitant of Calcutta or a consumer of water or having an interest in any matter relating to any civic service to the public.
