Section 10 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
10. Disposal of business.
- Every matter which the Board is required to take into consideration shall be considered at a meeting of the Board, or if the Chairperson so directs, by sending the necessary papers to every member for opinion, and the matter shall be disposed of in accordance with that decision of the majority.Provided that where there is no opinion of majority on a matter and the members of the Board are equally divided, the chairperson shall have a second or a casting vote.Explanation. - The expression "Chairperson" for the purpose of the above proviso shall include a member nominated or chosen under sub-rule (2) of Rule 3 to preside over a meeting.
