Section 28(2) in The Karnataka Souharda Sahakari Act, 1997
(2)The President or Chairperson or in his absence, the Vice President or Vice-Chairperson shall,-(a)preside over meetings of the Board and the general body;(b)have only a casting vote in the event of equality of votes on any matters being decided upon by the Board except election to the office bearers:Provided that in the event of equality of votes in the election of office bearers, the election shall be by drawing lot; and(c)exercise such other powers as are specified in the bye-laws or as may be delegated by the Board.
