Section 16 in The Rabindra Mukta Vidyalaya Act, 2001
16. Restriction on vote.
(1)No member of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall vote on any matter in which he has any personal or technical interest.(2)The [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.], [or any member of the Council,] [Words substituted for the words 'or the Director,' by W.B. Act 13 of 2006.] presiding at the meeting of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall decide any question arising under sub-section (1), and his decision thereon shall be final.
