(1)All questions which may come before a meeting of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be decided by a majority of the votes of the members present and voting :[Provided that where the President] [Inserted by U.P. Act No. 41 of 1976.] [* * *] [The words 'of a board referred to in sub-section (2) of Section 43', omitted by U.P. Act No. 12 of 1994.] is of opinion that the decision of any question (including the budget estimates and proposals of taxation) by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by a majority of votes of the members present and voting is against the interest of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], he may refer the same with his comments to the Director, who may, with the previous approval of the State Government, take such decision thereon (which may be in supersession or partial modification of the decision of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] as he thinks fit, and his decision shall have effect as if it were a decision of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] :Provided further that the Director may, pending his final decision, give such interim decisions as he thinks fit and such direction, shall have effect as if they were decisions of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(2)In case of an equality of votes, the [President] [Substituted by U.P. Act No. 7 of 1949.] of the meeting shall have a second or casting vote.(3)The foregoing provisions of this section shall be subject to the provisions of sub-section (6) of Section 94 and of any other provision of, or under this or any other enactment requiring a resolution to be supported by any proportion or number of the members.
