45. [ Manner of deciding question. [The proviso to Section 45 has been omitted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.]
- Save as otherwise provided in or under this Act.(a)all questions at a meeting of the Board shall be determined by a majority of votes of the Commissioners present;(b)in the case of equality of votes, on any question other than the election of the Chairman or Vice-chairman, the President, if there is one, shall have a second or casting votes;(c)in the case of equality of votes in the election of Chairman or the Vice-Chairman President, the determination shall be by the drawal of lots:Explanation. - To decide the issue by "drawal of lot" the President shall draw lots amongst them by writing the names of the candidate in two sheets of paper, rolling up the papers into balls and getting one of the balls picked by some disinterested person, who has not seen the writing of the names in the papers, from a receptacle where both the papers (rolled up into balls) have not been placed.]
