Section 19 in The United Provinces Indian Medicine Act, 1939
19. Procedure at meetings of Board.
(1)The [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] or in his absence the [Vice-President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] shall preside at every meeting of the Board. In the absence of both, the members present shall elect one among themselves for this purpose.(2)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting at the meeting. In case of equality of votes the member presiding shall have in addition to his vote as a member of the Board a second or casting vote.
