Section 7(3) in The National Co-Operative Development Corporation Act, 1962
(3)All questions at a meeting of the Corporation shall be decided by a majority of votes of the members present and voting, and in the case of an equality of votes, the [President] [Substituted by Act 3 of 1974, Section 6, for "Chairman" (w.e.f. 7-4-1975)] or, in his absence, the [Vice-President] [Substituted by Act 3 of 1974, Section 6, for "Vice-Chairman" (w.e.f. 7-4-1975)] or, in the absence of both the [President] [Substituted by Act 3 of 1974, Section 6, for "Chairman" (w.e.f. 7-4-1975)] and the [Vice-President] [Substituted by Act 3 of 1974, Section 6, for "Vice-Chairman" (w.e.f. 7-4-1975)], the person presiding shall have and exercise a second or casting vote.
