Section 16 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
16. Recommendation by majority.
(1)Every question at a meeting of an Advisory Committee shall be decided by a majority of votes of the members present and voting on that question. But the minority shall in all cases have the right or requiring their dissent to be noted.(2)Every question referred to the members for opinion shall, unless the Chairman in pursuance of sub-rule (2) of rule 11 reserve it for consideration at a meeting, be decided in accordance with the opinion of majority of members recording opinion within the time allowed.(3)In the case of an equal division of votes or opinions, the Chairman shall give an additional vote or opinion.
