Section 12 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
12. Disposal of business [Sections 5 (2) and 35 (2) (b)].
- Every question which the Board is required to take into consideration shall be considered at a meeting, or, as the Chairman so directs, by sending the necessary papers to every member for opinion and the question shall be disposed of in accordance with the decision of the majority:Provided that in the case of equality of votes, the Chairman shall have a second or a casting vote.Explanation. - "Chairman" for the purpose of this rule shall include the Chairman nominated under rule 13 to preside over a meeting.
