Section 5(1) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
(1)The Chairperson may prohibit any office-bearer from voting or taking part in the discussion on any subject in respect of which the Chairperson has reasonable grounds to believe that such office-bearer has any direct or indirect pecuniary interest in any agreement or property or any right thereto, which is the subject matter of the discussion.
