Section 37(b) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(b)In the meeting, whether of General Body, Board of Directors or any other meeting, every member present shall have votes as per provisions in these bye-laws and all matters before the meeting shall, unless otherwise provided in the rules or the bye-laws be, decided by majority of voles in the event of equality of votes, the chairman of the meeting shall have a right to give a second or casting vote subject to the condition that if the matter relates to the election or appointment of any office-bearer, it shall be decided by drawal of lots instead of casting vote No person shall be entitled to vote on any matter in which he has a personal interest.
