Section 18 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
18. Decision by majority.—
All questions considered at a meeting of the Committee shall be decided by a majority of votes of the members present and voting and in the event of equality of votes, the Chairperson or in the absence of the Chairperson, the Vice-Chairperson or in the absence of both the Chairperson and the Vice-Chairperson, the member presiding at the meeting, as the case may be, shall have a second or casting vote.
