Section 22(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(3)When a member is required under sub-rule (2) to absent himself from the meeting, he shall forthwith leave it and shall not join it again until the matter has been discussed and voted :Provided that a member may controvert the assumption that he has such an interest in the matter, in which case the question shall be put to the meeting whose decision shall be final.
