Section 96(3) in Uttarakhand Co-Operative Societies Act, 2003
(3)Where the Tribunal consist of three members, any two members shall form the quorum for the disposal of its business:Provided that in the event of a difference of opinion between them the matter over which there is a difference of opinion, shall be placed before the third member and the opinion with which the third member agrees, shall be deemed to be the opinion of the Tribunal. Where a matter is heard by all the three members of the tribunal and there is a difference of opinion, the majority opinion shall prevail.
