Section 43 in Tamil Nadu Non-Trading Companies Rules, 1981
43. Chairman of meeting.
(1)Unless the articles of the company otherwise provide, the debenture-holders personally present at the meeting shall elect one of themselves to be the chairman thereof on a show of hands.(2)If a poll is demanded on the election of the chairman, it shall be taken forthwith in accordance with the provisions of the Act, the chairman elected on a show of hands shall exercise powers of the chairman under the said provisions.(3)If some other person is elected as chairman by poll, he shall be the chairman for the rest of the meeting.
