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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(5) in The Maharashtra Universities Act, 1994

(5)Save as otherwise provided all items, questions, matters or proposals on the agenda shall be decided by a majority of votes of members present. The Chairman shall have a vote. In case of equality of votes, the Chairman shall have a casting vote.The Secretary, if not a member, shall have right to participate in the deliberations but shall not have the right to vote.