Section 12(3) in The Khadi And Village Industries Commission Act, 1956
(3)All questions at a meeting of the Commission shall be decided by a majority of the [votes of the members (including ex-officio members) present] [Substituted [votes of the members present] by Act 10 of 2006 (w.e.f. 22.3.2006) ] and voting and in the case of an equality of votes, the chairman or, in his absence the person presiding, shall have a second or casting vote.[12A. Zonal Committee. - (1) The Commission shall constitute for each of the six geographical zones, referred to in clause (a) of subsection (2) of section 4, a Zonal Committee, which shall consist of the following, namely:-(a)the non-official member representing the zone, referred to in clause (a) of sub-section (2) of section 4, who shall be the Chairman of the Zonal Committee constituted for respective zones;(b)one representative of each of the State Khadi and Village Industries Boards of the States or, as the case may be, the Government of each State in the zone, to be notified by the Central Government in consultation with the State Government concerned member;(c)the Zonal Deputy Chief Executive Officer of the Commission, who shall be the convener of the Zonal Committee-member;(d)the State Directors in charge of the Commission's Directorates for the States in the zone-member;(e)a Zonal or Regional manager of one of the lead banks operating in the zone-member; and(f)one representative of an institution of repute, working for at least ten years in the khadi or village industries sector and having a good record of performance, from each State in the zone, to be notified by the Central Government-member.
