- Save as otherwise provided in or under this Act,-(a)all questions at a meeting of the Board shall be determined by a majority of votes of the Commissioners present.(b)In the case of equality of votes, on any question other than the election of the Chairman or the Vice-Chairman, the President, if there is one, shall have a second or casting vote.(c)In the case of equality of votes in the election of Chairman; Vice-Chairman or President, the determination shall be by the drawal of lots:Provided that an official appointed as Chairman under section 33 shall not have the right to vote save for the purpose of giving a casting vote under this section.
