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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007

(2)
(a)All the questions at a meeting of the Association shall be decided by a majority of votes of the members present and voting on the question and when there is an equality of votes, the President shall have the second or casting vote;
(b)The quorum of the meetings of the Association shall not be less than one-third of its members:
Provided that the members of the Association falling under clause (2) of section 5 shall have the right to speak or otherwise take part in the proceedings of a meeting of the Association held under clause (a) of sub-section (1) of section 7 or under sub-section (1) but shall not be entitled to vote.