Section 35(1) in The Madurai City Municipal Corporation Act, 1971
(1)[No councillor or persons referred to in [clauses (b) and (c)] [Substituted by Tamil Nadu Act 26 of 1994.] of sub-section (2) of section 5] shall vote on or take part in the discussion of any question coming up for consideration at a meeting of the council or of any standing committee [or ward committee] [Substituted by Tamil Nadu Act 26 of 1994.] or of other committees if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.
