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

State of Rajasthan - Subsection

Section 17(5) in The Nathdwara Temple Rules, 1973

(5)Two-third members of the committee shall constitute quorum for a meeting if there is no quorum, the meeting shall be postponed to some other date. All decisions shall be taken by the members present, and in case of equality of votes, the Chairman or the person presiding shall have a second vote. The Committee may authorise the Secretary to sign and dispose of day to day routine work as the Committee may direct.