Section 52 in Andhra Pradesh Municipalities Act, 1965
52. Member when to abstain from taking part in discussion and voting.
(1)No member shall vote on, or take part in discussion of any question coming up for consideration at a meeting of the council, if the question is one in which, apart form its general application to the public, he has personal interest or he or his partner has any direct or indirect pecuniary interest.(2)The Chairperson may prohibit any member from voting or taking part in the discussion of any matter in which he, for reasons to be recorded in writing, believes such member to have such interest, or he may require such member to absent himself during the discussion.(3)Such member may challenge the decision of the Chairperson who shall, thereupon, put the question to the meeting and the decision of the meeting shall be final.(4)If any member present at the meeting believes that the Chairperson has any such personal or pecuniary interest in any matter under discussion, the Chairperson shall, if a motion to that effect be carried, absent himself from the meeting during discussion.(5)The member concerned shall not be entitled to vote on the question refereed to in sub-section (3) and the Chairperson concerned shall not be entitled to vote on the motion referred to in sub-section (4).
