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[Cites 0, Cited by 4] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(3)All questions at any meeting of the school committee shall be decided by a majority of the vote of the members present and voting and in the case of an equality of votes, the president or, in his absence, the member presiding, shall have and exercise a second or casting vote.