Section 29(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)A member of any coordination committee or standing committee, having any direct or indirect interest, whether pecuniary or otherwise, in any matter coming up for consideration at a meeting of such coordination committee or standing committee, as the case may be, shall disclose the nature of his interest at such meeting and shall not take any part in any deliberation or decision of such coordination committee or standing committee, as the case may be, with respect to that matter.
