20. Trustees and associated members of Trust or committee not to take part in proceedings in which they are personally interested.
(1)A Trustee who-(a)has, directly by himself or indirectly as partner, agent, employer or counsel, any such share or interest as is described in sub-section (1) of section 10, in respect of any matter, or(b)has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid, shall not vote or take any other part in any proceedings of the Trust or any committee relating to such matter.(2)If any Trustee, or any person associated with the Trust under section 17, or any other member of a committee appointed under this Act, has, directly or indirectly, as partner, agent, employer or counsel any beneficial interest in any land situated in an area comprised in any improvement scheme framed under this Act, or in any area in which it is proposed to acquire land for any of the purposes of this Act,-(i)he shall, before taking part in any proceedings at a meeting of the Trust or any committee relating to such area, inform the person presiding at the meeting of the nature of such interest,(ii)he shall not vote at any meeting of the Trust or any committee upon any resolution or question relating to such land, and(iii)he shall not take any other part in any proceeding at a meeting of the Trust or any committee relating to such area if the person residing at the meeting considers it inexpedient that he should do so.Officers and Servants.
