Section 10 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
10. Restriction To Vote Or To Take Part In Discussion.
- No member of a Gram Panchayat shall vote or take part in the discussion on any question coming before the meeting of Gram Panchayat or any of its committees, if save for general purposefulness of common public, his direct pecuniary or personal interest is involved in that question.
