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State of Odisha - Section

Section 12 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

12. Disposal of business.

- Every question which the Board is required to take into consideration shall be considered at a meeting or if the Chairman so directs, by sending the necessary papers to every member for opinion and the question shall be disposed of in accordance with the decision of the majority :Provided that in the case of equality of voters, the Chairman shall have a casting vote.Explanation. - "Chairman for the purpose of this Rule shall include the Chairman elected under Sub-rule (2) of Rule 13 to preside over a meeting."