Section 42 in The Assam Debt Conciliation Rules, 1937
42. Members not to take part if interested.
- Members of the Board must not sit as such to take part in proceedings in which they are personally interested. No proceedings, however, shall be invalidated if it is subsequently discovered that a member was personally interested therein.If the Chairman himself is personally interested in any case or there is failure of quorum on account of some members being interested therein the Chairman shall at once report the matter to the Local Government.
