(2)the Chairperson shall be elected by the Board from among the elected members and shall, in accordance with the bye-laws,-(a)preside at meetings of the Board and the General Body ;(b)have only a casting vote in the event of equality of votes on any matters being decided upon by the Board ;(c)exercise such other powers as may be delegated by the Board and specified in the policies framed or resolutions adopted by the Board.
