Section 62(2) in The Goa Co-operative Societies Act, 2001
(2)The chairperson shall be elected by the board from among the elected members and shall, in accordance with the bye-laws-(a)preside at meetings of the board and the general body;(b)have only a casting vote in the event of equality of votes on any matters being decided upon by the board.(c)exercise such other powers as may be delegated by the board and specified in the policies framed or resolutions adopted by the board.
