(3)At a meeting of the Corporation all questions shall be decided by a majority of votes of the [directors] [Substituted by Act 49 of 1971, Section 11 (w.e.f. 1.2.1972). ] present, and for this purpose, each [director] [Substituted by Act 49 of 1971, Section 11 (w.e.f. 1.2.1972). ] shall have one vote and in the case of equality of votes the Chairman or, in his absence, the person presiding at the meeting shall have a second or casting vote.
