15. Presidency at meetings of Council and procedure thereat.
(1)Every meeting of the Council shall be presided over by the President; in his absence by the Vice president; and in the absence of both the President and Vice-President by a member chosen by the members present at the meeting to preside for the occasion.(2)The President shall preserve order and shall decide all points of order at or in connection with meetings. There shall be no discussion on any point of order and the decision of the President on any point of order shall be final.(3)The Vice-President or member presiding for the occasion shall, for that meeting and during the period he presides over it, have all the powers of the President.(4)All questions at a meeting of the Council shall be decided by the votes of the majority of the members present and voting at the meeting. Five members shall form a quorum. If within half an hour from the time appointed for the meeting there is no quorum, the meeting shall stand adjourned to the same day in the following week at the same time and place and if at the adjourned meeting there is no quorum within half an hour from the time appointed for the meeting, the members present shall form a quorum.(5)At every meeting of the Council, the President shall, in addition to his vote as a member of the Council, have a second or casting vote in case of equality of votes.
