Section 9(3) in The Maharashtra Water Conservation Corporation Act, 2000
(3)Nothing in sub-section (1) or (2) shall prevent any member of the Corporation or a Committee thereof from voting on, or taking part in, the discussion of any resolution or question relating to any subject other than the subject referred to in the said sub-section:Provided that, a member shall not be deemed to be concerned or interested as aforesaid by reason only of his being a shareholder or the company concerned in any such contract, loan, arrangement or proposal.
