Section 25 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
25.
(1)No member shall vote or take part in the discussion of any subject coming up for consideration at a meeting of the Samiti, if the subject is one in which a part from its general application to the public he has any direct pecuniary interest, by himself or as a partner.(2)The presiding member, either on his own motion or on the motion of any member present, may prohibit any member from voting on or taking part in the discussion of any subject in which he believes such member to have pecuniary interest or he may require such member to absent himself during the discussion.(3)Such member may challenge the decision of the presiding member who shall thereupon put question to the meeting. The decision of the meeting shall be final.(4)If the presiding member is believed, by any member present at the meeting to have any such pecuniary interest, in any subject under discussion, the presiding member, may if a motion to that effect is carried, be required to absent himself from the meeting during such discussion.(5)The member concerned shall not be entitled to vote on the question referred to in Sub-rule (3) and the presiding member shall not be entitled to vote on the motion referred to in Sub-rule (4).Orders of the day
