(1)The Chairman or in his absence the Vice-Chairman, shall preside at every meeting, and, in the absence of both the Chairman and Vice-Chairman, the Commissioners shall choose some one of their member to preside:Provided that no candidate for election to the office of Chairman or Vice-Chairman shall preside at the election,(2)When a meeting under Section 28 is held for the removal of the Chairman or the Vice- Chairman or both-(a)The Vice-Chairman or in his absence a member duly elected at the meeting shall preside if the resolution relates to the removal of the Chairman:(b)The Chairman or in his absence a member duly elected at the meeting shall preside if the resolution relates to the removal of the Vice-Chairman;(c)A member duly elected at the meeting shall preside if the resolution relates to the simultaneous removal of both the Chairman and the vice-Chairman.
