Section 9 in The U.P. Industrial Housing Rules, 1959
9. Decision by majority.
(1)Every question that may come, up before the meeting shall be decided by a majority of votes of the members present and voting on that question but any member shall have the right of requiring his dissent to be recorded.(2)Ever question referred to the members for opinion shall, unless the Chairman, in pursuance of sub-rule (2) of Rule 4 reserves it for consideration at a meeting, be decided in accordance with the opinion of the majority of members who have submitted their opinion within the time allowed.(3)In the case of an equal division of votes or opinion, the Chairman shall have a casting vote or opinion.
