Section 13 in The M.P. State Aid to Industries Act, 1958
13. Member of the Committee not to take part in proceedings in which he is pecuniarily interested.
- No member of the Committee shall vote or take part in the discussion of any question coming up for consideration at a meeting of the Committee, if the question is one in which he or any of his relatives has any direct or indirect pecuniarily interest or he is interested in such question in his professional capacity on behalf of his client or as an agent.Explanation. - For the purpose of this section, expression `relative' shall have the same meaning as assigned to it under Section 6 of the Companies Act, 1956 (1 of 1956).
