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] [These words were substituted for the words 'Chairperson, the Deputy Chairperson, Mayor or any member of the Special Committee' by Maharashtra 26 of 1999, Section 23.], 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.] [This proviso was added by Maharashtra 41 of 1994, Section 90.]
