Section 16(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)Unless otherwise provided in this Act, all corporate functions of the Authority shall be vested in the Board and the Directors shall meet as Board at least once a week to discharge such functions as well as the functions hereinbelow specified and in such meetings the decision of the majority shall always prevail, the Chairman having a casting vote in the case of an equality of votes.
