Section 13 in The Orissa Water Supply and Sewerage Board Act, 1991
13. Disqualification for participation in proceedings of the Board or Committee on account of interest.
(1)Any Member of the Board or of a Committee appointed by the Board, who -(a)has any share or interest of the nature, described in Clause (e) or Clause (f) of Section 5 in respect of any matter, or(b)has acted professionally, in relation to any matter on behalf of any person having therein any such share or interest as aforesaid, notwithstanding anything contained in the proviso to Section 5, shall not vote or take part in any proceedings (including any discussion on any resolution or question) of the Board or Committee thereof relating to such matter.(2)If any Member of the Board or of a Committee appointed by the Board has directly or indirectly any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of the Board or Committee thereof in which any meeting relating to such land is concerned.(3)Nothing in Sub-section (1) or (2) shall prevent any member of the Board or a Committee thereof from voting on, or taking part in the discussion of any resolution or question relating to any subject other than a subject referred to in these Sub-sections.
