(1)The Chairperson of the Search Committee shall preside over the meetings of the Search Committee:Provided that if the Chairperson is not present, the members of the Search Committee may elect a person from amongst the members present over the meeting.(2)In case of difference of opinion amongst the members of the Search Committee, the matter shall be decided by the majority of the members present and voting.(3)Each members of the Search Committee shall have one vote, and in case of equality of votes on any question to be decided by the Search Committee, the Chairperson or the member presiding over the meeting shall have a casting vote.
