Section 92 in Uttar Pradesh Municipal Corporation Act, 1959
92. Vote of majority decisive at meetings of the Corporation.
(1)All matters required to be decided by the Corporation or by any Committee thereof shall, save as otherwise provided in this Act, be determined by a majority of the members present and voting at the meeting.[* * *] [Provisos Inserted by U.P. Act 41 of 1976 but subsequently omitted by U.P. Act 17 of 1982 (w.e.f. 04-01-1982).](2)The voting at all meetings shall be by show of hands but the bye-laws to be framed by the Corporation may provide that any question or class of questions as may be specified, be decided by secret ballot.(3)At any meeting, unless a poll be demanded by at least one-fourth of the members present, a declaration by the Presiding Officer at such meeting that the resolution has been carried or lost and an entry to that effect in the minutes of the proceedings shall, for the purposes of this Act, be conclusive evidence of the fact without proof of the number or proportion of the votes recorded in favour of or against such resolution.(4)If a poll be demanded by at least one-fourth of the members present at a meeting, the votes of all the members present who desire to vote shall be taken under the direction of the Presiding Officer of the meeting and the result of such poll shall be deemed to be the resolution of the Corporation at such meeting.
