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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976

(3)The decision of the Tribunal shall be the decision of the majority of the members present and hearing the matter. Where such members are equally divided in their opinion, the. matter would be referred to the another member and decided by the Opinion of the majority of the members including such other members who heard it.