Section 13(3) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(3)All the questions which come up before any meeting of the Corporation shall be decided by a majority of the votes of directors present and voting, and in the event of an equality of votes, [the Chairman, or, in his absence, the Vice-Chairman or in his absence of both the Chairman and Vice-Chairman,] [These words were substituted for the words 'the Chairman or, in his absence', by Gujarat 21 of 1986, Section 3(3) (b).] the person presiding, shall have and exercise a second or casting vote.
