Section 9A(5) in Tamil Nadu Medical Registration Act, 1914
(5)No business shall be transacted at a meeting of the Executive Committee unless at least three members thereof are present.All questions which may come before the Executive Committee shall be decided in accordance with the votes of the majority of the members present and voting at the meeting. In the case of an equality of votes, the president, vice-president or any councillor presiding at the meeting shall have a casting vote.]
