Section 41 in The City of Nagpur Corporation Act, 1948
41. Decision of questions by majority of votes. - Except as otherwise provided by or under this Act, any questions brought before any meeting held under this Act, shall be decided by a majority of the votes of the members present, and, in the case of an equality of votes, the presiding authority at the meeting shall have a second or casting vote :
Provided that in the case of an equality of votes at the election of [the Mayor or Deputy Mayor or any member of the Standing or Special Consultative Committee], the presiding authority shall not exercise his casting vote, and the result shall be decided by lot.[Provided further that, the persons referred to in clause (b) of sub-section (1) of section 9 shall not have the right to vote at any meeting of the Corporation.][42. Vacancy in Corporation or in any Committee not to invalidate proceedings. - No act or proceeding of the Corporation or of any Committee appointed under this Act shall be questioned on account of any vacancy in the membership or any such Committee, as the case may be.]
