Section 12(4) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(4)All questions which come up before any meeting of the Board shall be decided by a majority of votes of the Directors present and voting and in the event of an equality of votes, the [Chairman-cum-Managing Director] [In section 12, for the word 'Chairman' the, words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.], the Vice-Chairman or the person presiding, as the case may be, shall have and exercise a second or casting vote.
