Section 15 in The Rabindra Mukta Vidyalaya Act, 2001
15. [ Conduct of meetings. - The President, or in his absence, one member of the Council elected from amongst those present shall preside over the meetings of the Council, and the President or the member presiding over the meeting, as the case may be, shall be entitled to vote on any matter, and shall have a second or casting vote in every case of equality of votes.] [[Section 15 substituted by W.B. Act 13 of 2006, which was earlier as under :-
'15. Conduct of meetings. - The Chairman or, in his absence, the Director shall preside over the meetings of the Vidyalaya, and the Chairman or the Director, as the case may be, shall be entitled to vote on any matter, and shall have a second or casting vote in every case of equality of votes at any such meeting.'.]]
