Section 65(7) in The Chhattisgarh Motor Vehicles Rules, 1994
(7)Where a matter is decided by the voles of a member present at a meeting of a State or a Regional Transport Authority, no person other than a member of the Transport Authority shall be entitled to be present and no record of the voting shall be kept save of the number of votes cast on either side :Provided that when any matter is decided by the exercise of the second or casting vote of the Chairman or the acting Chairman the fact shall be recorded.
