Section 60 in Jammu and Kashmir Municipal Corporation Act, 2000
60. Councillors not to vote on matter in which he is interested.
- No Councillor shall vote at a meeting of a Corporation or of any committee thereof on any question relating to his own conduct or vote or take part in any discussion on any matter (other than a matter affecting generally the residents of the municipal area or any particular wards), which affects his pecuniary interest or any property in respect of which he is directly or indirectly interested , or any property of or for which he is a manager or an agent.
