Section 9(3) in The Oil And Natural Gas Commission Act, 1959
(3)All questions at a meeting of the Commission shall be decided by a majority of the votes of the members present and voting, and in the case of an equality of votes, the chairman or, in his absence, the person presiding, shall have a second or casting vote :Provided that the person presiding may in his discretion, reserve any matter for the consideration of the Central Government.
