Section 44 in Assam Co-Operative Societies Act, 2007
44. Decision by majority of votes.
- Except as otherwise provided under this Act, or the bye-laws, all questions brought before any meeting under this Act shall be decided by majority of the votes of the members present and in the case of any equality of votes the presiding authority of the meeting shall have a second or casting vote :Provided that in the case of equality of votes at the election of the President or Chairman, Vice-President or Vice-Chairman, Directors, Delegate, the presiding authority shall not exercise his casting vote and the result shall be decided by lot.
