Section 11(2) in Road Transport Corporations Act, 1950
(2)The person to preside at a meeting of a [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] shall be the chairman thereof, or in his absence from any meeting the Vice-Chairman, if any, or in the absence of both the Chairman and the Vice-Chairman, [such Director as may be chosen by the Directors present] [Substituted by Act 63 of 1982, Section 16 and Sch., for " such member as may be chosen by the members present" (w.e.f. 13.11.1982).] from among themselves to preside.
