Section 77(11) in The Chhattisgarh Co-Operative Societies Act, 1960
(11)Where a matter is heard by three members the opinion of the majority shall prevail, and the decision shall be in accordance with the opinion of the majority. Where a matter is heard by an even number of members, and the members are equally divided in the Chairman be one of the members, the opinion of the Chairman shall prevail and in other cases the matter he referred for hearing to the Chairman and shall be decided in accordance his decision.
