Section 99 in The Calcutta Municipal Corporation Act, 1980
99. Presiding Officer of a meeting for election of Mayor or Chairman. -
Notwithstanding anything contained in section 98,-(a)at the first meeting for the election of the Mayor and the Chairman or at any other meeting for the election of the Chairman, the State Government shall nominate an elected member of the Corporation, who is not a candidate for such election, to preside over the meeting;(b)if during the election of the Mayor or the Chairman, as the case may be, it appears that there is an equality of votes between any candidates at such election and the addition of a vote would entitle one of such candidates to be elected as Mayor or Chairman, as the case may be, then, the person presiding over the meeting shall decide between such candidates by lot to be drawn in their presence and in such manner as he may determine and the candidate on whom the lot falls shall be deemed to have received an additional vote.
