71. Presiding authority of the meeting decision by majority vote.
(1)At every meeting except first meeting for the election of Chairman or Vice- Chairman of a Panchayat Samiti, the Chairman if present, or in his absence, the Vice-Chairman, and if there be no Chairman or Vice-Chairman present, then such one of its Members as the Members present may elect, shall preside.(2)Except as otherwise provided by this Act or the rules made thereunder, all questions coming up before any meeting of a Panchayat Samiti shall be decided by a majority of the Members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote.(3)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the written consent of not less than three-fourth of its total Members has been obtained thereto or unless the Zila Parishad or the Government, as the case may be, has directed its reconsideration.
