Section 19(1) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)Every matter with the State Advisory Committee shall be considered at a meeting, or if the Chairperson so directs, by sending the necessary papers to every member for opinion, and the matter shall be disposed off in accordance with the decision of the majority:Provided that where there is no opinion of majority on the matter and the members of such Committee are equally divided, the Chairperson of such Committee shall have a second or a casting vote.Explanation. - The expression "Chairperson of the State Advisory Committee" for the purpose of this rule shall include the Chairperson of such Committee nominated or chosen under sub-rule (2) of rule 20 to preside over such a meeting.
