Section 96(3) in The U.P. Co-operative Societies Act, 1965
(3)Where the tribunal consists 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 all the three members of the tribunal and there is a difference of opinion the majority opinion shall prevail.
