Section 36 in The Coimbatore City Municipal Corporation Act, 1981
36. Councillors to abstain from taking part in discussion and voting on questions in which they are pecuniarily interested.
(1)[No councillor or persons referred to in [clauses (b) and (c)] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] of sub-section (2) of section 5] shall vote on or take part in the discussion of any question coming up for consideration at a meeting of the council or of any standing committee [or ward committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] or of other committees if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.(2)The Mayor or chairman of any committee may prohibit any [councillor or person referred to in clauses (b) (c) and (d) of sub-section 5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] from voting on or taking part in the discussion of any matter in which the [councillor or person referred to in clauses (b), (c) and (d) of sub-section (2) of section-5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] is believed to have such interest, or he may require the [councillor or persons referred to in clauses (b) (c) and (d) of sub-section (2) of section-5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] to absent himself during the discussion.(3)[Such councillor or persons referred to in clauses (b), (c) and (d) of subsection (2) of section-5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] may challenge the decision of the Mayor or chairman of the committee concerned who shall thereupon put the question to the meeting. The decision of the meeting shall be final.(4)If the Mayor or chairman of any committee is alleged by any [councillor or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] present at the meeting to have any such interest in any matter under discussion, he may, on the motion of such [councillor or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] if carried, be required to absent himself from the meeting during the discussion.(5)The [councillor concerned or persons referred to in clauses (b), (c) and (d) of sub-section (2) of section 5] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] shall not be entitled to vote on the question referred to in sub-section (3) and the Mayor or chairman of the committee concerned shall not be entitled to vote on the motion referred to in sub-section (4).Explanation. - In this section "Mayor" includes a Deputy Mayor, or councillor presiding for the occasion and "chairman" includes a member presiding for the occasion at a meeting of a committee.
