(1)All questions at any meeting, including the question of adjourning such meeting, shall be decided by a majority of votes of the members present. In case of an equality of votes the President for the time being of such meeting shall have a second or casting vote.(2)Delegation of powers to Committee. - The Commissioners may delegate any of their powers to committees consisting of such member or members of the body as they think fit. Any Committee so formed shall, in the exercise of the powers delegated, conform to any regulations that may be imposed on them by the Commissioners.(3)Election of Chairman of Committee. - A Committee may elect a Chairman at their meetings. If no Chairman is elected or if he is not present at the time appointed for holding any meeting, the members present at the time appointed for holding any meeting, the members present shall choose one of their number to be Chairman of same.(4)Adjournment voting etc., of Committee. - A Committee may meet and adjourn as they think proper. Questions at any meeting shall be determined by a majority of votes of the members present, and in case of an equal division of votes the Chairman shall have a second or casting vote.
