(1)The Commissioners shall meet at such time and place and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meeting as may be prescribed.(2)The Chairman or in his absence the Vice-Chairman, if any, shall preside at a meeting of the Commissioners and in the absence of both the Chairman and the Vice-Chairman the members present shall elect one from amongst themselves to be the President of the meeting.(3)All questions coming before a meeting shill be decided by the votes of the majority of members present and voting and in the case of equality of votes, the person presiding shall have a second or casting vote.
