Section 14(1) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(1)The Pramukh may prohibit any member from voting on or taking part in the discussion, on any subject coming up for consideration at a meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.], if the subject is one, in which, apart from general application to the public, he believes such member to have directly or indirectly a personal interest or in which he is professionally interested on behalf of a client, principal or other person.
