Section 16(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(3)All questions which may come before the market committee at any meeting shall be decided by the majority of the members present at the meeting and voting at the meeting and in the case of equality of votes, the Chairman or the Vice-Chairman or presiding member, as the case may be, shall have and exercise a second or casting vote and the same shall be taken into consideration for ascertaining the majority:Provided that in respect of a no confidence motion against the Chairman or Vice-Chairman, the motion shall be passed by not less than two-third of the members present at the meeting.
