LexSection 61 — Disqualification from voting.
The Manipur Municipalities Act, 1994
No Councillor of a Nagar Panchayat or of a Council or no member of a committee shall vote or take part in the discussion of any question at a meeting of the Nagar Panchayat or of a Council or committee if the question is one in which he has direct or indirect pecuniary interest.Open in Lexace · Ask the AI about this section