Section 28 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
28. Person presiding the meeting not entitled to preside in certain cases.
- If it appears to any office-bearer present at a meeting that the person presiding at the meeting has any such pecuniary interest in any matter before the meeting for the discussion as is referred to in Rule 27 and a motion brought by him to that effect is carried, such person shall not preside over such meeting during the discussion and the meeting shall be presiding over by any other person who would have presided had the person so presiding been absent.
