Section 79 in Gauhati Municipal Corporation Act, 1971
79. Votes of Majority decisive.
(1)All matters required to be decided by the Corporation shall, save as in this Act otherwise provided, be determined by a majority of the Councillors voting at the meeting before which the matter is brought.(2)The voting shall be by show of hands provided that the Corporation may, subject to such rules as may be made by it, resolve that any question or class of questions shall be decided by ballot.(3)At any meeting, unless a poll be demanded by at least five members, a declaration by the Presiding Officer of such meeting that a resolution has been carried or lost and an entry to that effect in the minute of the meeting shall, for the purpose of this act, be conclusive evidence of the fact without proof. of the number or the proportion of the votes recorded in favour of or against such resolution.(4)If a poll be demanded, 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 decision of the Corporation at such meeting.
