(1)The Chairman, or in his absence, the Vice-Chairman shall preside at every meeting, and, in the absence of both the Chairman and Vice-Chairman, the Commissioners shall choose some one of their number to preside:Provided that no candidate for election to the office of Chairman or Vice-Chairman shall preside at the election.(2)When a meeting under section 28 is held for the removal of the Chairman or the Vice-Chairman or both-(a)the Vice-Chairman or in his absence a member duly elected at the meeting shall preside if the resolution relates to the removal of the Chairman;(b)the Chairman or in his absence a member duly elected at the meeting shall preside if the resolution relates to the removal of the Vice-Chairman;(c)a member duly elected at the meeting shall preside if the resolution relates to the simultaneous removal of both the Chairman and the Vice-Chairman.
