Section 26 in The Orissa Agricultural Produce Markets Rules, 1958
26. Meeting of the Committee.
- (i) Every meeting of the Market Committee shall be presided over by the Chairman or in his absence by the Vice-Chairman or in the absence of the Vice-Chairman also by a member elected by the meeting.(ii)The Chairman shall be entitled to speak and vote on all questions at the meeting.(iii)The Vice-Chairman, or a member presiding over the meeting in the absence of Chairman, shall for that meeting or during the period in which he presides over it have all the powers of the Chairman.(iv)All questions which may come up before the Committee at any meeting shall be decided by the vote of the majority of the members present at the meeting and in every case of equality of votes the President of the meeting shall have and exercise a second or casting vote.
