Section 14 in The Gujarat Backward Classes Development Corporation Act, 1985
14. Meetings of Corporation.
(1)The Corporation shall meet at such time and place and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at such meeting) as may be provided by regulations.(2)[ The Chairman or, if for any reason he is unable to attend any meeting, the Vice-Chairman or, if for any reason he is also unable to attend any meeting, any other director elected by the directors present at the meeting, shall preside at the meeting of the Corporation.] [This sub-section was substituted by Gujarat 21 of 1986, Section 4 (3) (a) (w.r.e.f. 02-07-1986).](3)All the questions which come up before any meeting of the Corporation shall be decided by a majority of the votes of directors present and voting and in the event of an equality of votes [the Chairman or in his absence the Vice-Chairman or in the absence of both the Chairman and the Vice-Chairman,] [These words were substituted for the words 'the chairman or, in his absence', by Gujarat 21 of 1986, Section 4 (3) (b) (w.r.e.f. 02-07-1986).] the person presiding shall have and exercise a second or casting vote.
