Section 18(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The Chairman of the Board and, in his absence, [. . .] [Omitted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] the person chosen by the directors presents, from among themselves, shall preside at the meetings of the Board.
