Section 16 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
16. President of the meeting.
(1)The Chairman or in his absence, the Vice-Chairman or in the absence of both, a member chosen by the members present shall preside over the meeting of the market committee.(2)A Vice-Chairman or member presiding for the occasion shall, for that meeting and during the period he presides over it, have all the powers of the Chairman.(3)All questions which may come before the market committee at any meeting shall be decided by the majority of the members present at the meeting and voting at the meeting and in the case of equality of votes, the Chairman or the Vice-Chairman or presiding member, as the case may be, shall have and exercise a second or casting vote and the same shall be taken into consideration for ascertaining the majority:Provided that in respect of a no confidence motion against the Chairman or Vice-Chairman, the motion shall be passed by not less than two-third of the members present at the meeting.
