Section 30(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)The Chairman shall, when present-(A)preside only the meeting of the general body and the committee of management; and(B)have a second vote in the event of equality of votes on any matter being decided by the Board & General meeting and shall exercise such powers and perform such duties as may be conferred or imposed on him by this Act, the rules, the bye-laws and the resolutions of the committee of management.
