Section 54(2) in Mizoram Cooperative Societies Act, 2006
(2)The Chairperson and other office bearers as may be prescribed in the bye- laws shall be elected by the board members from among the elected members within seven days from the date of declaration of election results in accordance with the byelaws and the chairperson shall :-(a)preside over meetings of the board and the general body;(b)have a second vote in the event of equality of rotes on any matter being decided upon by the board except in the matters relating to the conduct of election;(c)exercise such other powers as delegated by the board specified in the policies framed or resolutions adopted by the board.
