Section 23 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
23. Decision by vote.
(1)All questions which may come before a meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be decided by a majority of the vote of the members present and voting.(2)Unless any other method of voting is provided for any meeting in the Act or any rule made thereunder, the voting at all meetings shall be by show of hands.(3)In the case of an equality of votes, the Adhyaksha shall have a second or casting vote.(4)The foregoing provisions of this rule shall be subject to any provision contained in any enactment or rule made thereunder requiring a resolution to be supported by any proportion or number of members.(5)At any meeting unless a poll be demanded by at least one-fourth of the members present, a declaration by the Adhyaksha, at such meeting that the resolution has been carried or lost and entry to that effect in the minutes of the proceeding shall be conclusive evidence of the fact without proof of the number or proportion of the votes recorded in favour of or against such resolution.(6)If a poll be demanded by at least one-fourth of the members present at a meeting, the votes of all the members present who desire to vote shall be taken under the direction of the Adhyaksha and the result of such poll shall be deemed to be the resolution of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].
