Section 12(3) in The Gujarat Tribal Development Corporation Act, 1972
(3)All questions which come up before any meeting of the Board shall be decided by a majority of the votes of directors present and voting, and in the event of an equality of votes [the Chairman, or in his absence, the Vice-Chairman or in absence of both the Chairman and the Vice-Chairman,] [These words were substituted for the words 'the chairman, or in his absence' by Gujarat 21 of 1986, section 2(3) (b).] the person presiding, shall have and exercise a second or casting vote.
