Section 82(1) in Gauhati Municipal Corporation Act, 1971
(1)If a Councillor has any pecuniary interest direct of indirect in any contract or employment or other matter and is present in a meeting of the Corporation or of a Committee at which the contract or other matter I the subject of consideration, he shall at the meeting as soon as practicable after the commencement thereof, disclose the fact and shall not take part in the consideration or discussion of, or vote on any question with respect to the contract or other matter:Provided that this section shall not apply to an interest which a member may have as a rate-payer or inhabitant of the area or an ordinary consumer of gas, electricity or water, or to an interest in any matter relating to the terms on which the right to participate in any service including the supply of goods is offered to the public.
