Section 2 in Election of Chairman of the Board of Trustees
2.
Special meeting shall be convened by the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be, or any Officer authorised by him in this behalf in respect of a Charitable or Religious Institution or Endowment included in the list published under clause (a), (b) or (c) of Section 6 for which a Board of Trustees is constituted in accordance with the provisions of Section 15 and presided over by him. He shall not, however, vote. In the event of there being an equality of votes a second vote shall be taken. In the event of the second voting also resulting in an equality of votes, Officer shall cast lots and the person whose name is first drawn shall be declared to have been elected.
