(2)The members of the Federation shall be elected by the trustees of the goshalas of the State in the following manner, namely;-(i)within three months of the preparation of the register of goshalas a notice specifying the date, place and time of the meeting for election of the members and office-bearers of the first Federation shall be sent by the Registrar under postal certificate to each trustee of the registered goshalas at least fifteen days before the date of the meeting;(ii)the Registrar shall preside at the meeting until the trustees present in the meeting have elected a President from amongst themselves to preside over the meeting;(iii)the President so elected shall then preside over the meeting for the election of members and office-bearers of the Federation;(iv)at least one half of the total number of goshalas or fifty trustees, whichever is less, shall form the quorum for the meeting;Provided that if at any meeting the quorum is not present, the Registrar or the President, as the case may be, may adjourn the meeting to some other date and the notice of such meeting shall be issued in the same manner as is prescribed in clause (i) and no quorum shall be required for an adjourned meeting;(v)all votes shall be recorded by the trustees in person in such manner as may be determined by the Registrar or the President, as the case may be; and(vi)the election of each member or officer bearer shall be by a majority votes and in the case of an equality of votes the President shall have a second or casting vote.
