Section 18 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
18. Voting at meeting : The Board shall nominate one of the Trustees to be the Chairman of the Trustees of the Fund. The Chairman, Mumbai Port Trust, ex-officio shall be Chairman of the Trustees of the Fund. The Board shall also nominate a Trustee to be the Deputy Chairman who shall act in the absence of the Chairman and exercise all the powers of the Chairman. Each Trustee present at the meeting shall be entitled to one vote on any matter arising thereat and in case of equality of votes the Chairman shall have second or casting vote.
