Section 37 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
37.
(a)The meeting of the Federation (General Body and Board of Directors) shall be presided over by the Chairman If Chairman is absent, the Directors present at the meeting may elect any one amongst themselves to preside over the meeting:Provided that any person including the Chairman who presides at such meeting, shall himself not be a candidate for election as an office-bearer of the Federation.(b)In the meeting, whether of General Body, Board of Directors or any other meeting, every member present shall have votes as per provisions in these bye-laws and all matters before the meeting shall, unless otherwise provided in the rules or the bye-laws be, decided by majority of voles in the event of equality of votes, the chairman of the meeting shall have a right to give a second or casting vote subject to the condition that if the matter relates to the election or appointment of any office-bearer, it shall be decided by drawal of lots instead of casting vote No person shall be entitled to vote on any matter in which he has a personal interest.
