(1)Unless the articles of the company otherwise provide, the members personally present at the meeting shall elect one of themselves to be the Chairman thereof on a show of hands.(2)If a poll is demanded on the election of the Chairman, it shall be taken forthwith in accordance with the provisions of this Act, the Chairman elected on a show of hands exercising all the powers of the Chairman under the said provisions.(3)If some other person is elected Chairman as a result of the poll, he shall be Chairman for the rest of the meeting.
