Section 39(3) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(3)Save as otherwise provided under this Act, all matters under the consideration of the West Bengal Clinical Establishment Regulatory Commission at any meeting shall be decided by majority of votes of the members present. If there is an equality of votes, the Chairperson or in his absence the person presiding shall have and exercise a casting vote.
