Section 12(2) in Kerala University of Health Sciences Act, 2010
(2)He shall be entitled to be present, with the right to speak, at any meeting of any other authority or body of the University but, shall not be entitled to vote there unless he is the Chairperson or member of that authority or body. In the event of equality of votes at any meeting of the Senate, the Academic Council or of any other authority, at which the Vice-Chancellor is the Chairman, he shall have and exercise a casting vote.
