Section 6(1) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
(1)A decision of the Commission at any meeting shall be by majority of the members present and voting and in the case of an equal division of votes, the Chairman shall have a casting vote. It shall be open to any member to record his dissent, if any, with or without reasons therefor, but he shall not communicate such dissent to the Government or any other authority or person.
