Section 50 in The M.P. Municipal Corporation Act, 1956
50. [ Decision on questions by majority of votes. [Substituted by M.P. Act No. 18 of 1997.]
- Except as otherwise provided by or under this Act all questions brought before any meeting held under this Act shall be decided by majority of the votes of the Mayor and elected councillors present and in the case of an equality of votes the presiding authority of the meeting shall have a second or casting vote :Provided that in the case of equality of votes in the election of the Speaker, or the Chairman of any Committee, the presiding authority shall not exercise his casting vote, and the result shall be decided by lot].
