Section 14(3) in The Gujarat Backward Classes Development Corporation Act, 1985
(3)All the questions which come up before any meeting of the Corporation shall be decided by a majority of the votes of directors present and voting and in the event of an equality of votes [the Chairman or in his absence the Vice-Chairman or in the absence of both the Chairman and the Vice-Chairman,] [These words were substituted for the words 'the chairman or, in his absence', by Gujarat 21 of 1986, Section 4 (3) (b) (w.r.e.f. 02-07-1986).] the person presiding shall have and exercise a second or casting vote.
