.-(1) Every question referred to the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] by circulation of papers shall, unless the Chairman, in pursuance of sub-rule (2) of rule 10 reserves it for consideration at a meeting, be decided in accordance with the opinions of the majority sending their opinions within the time allowed.(2)All questions referred to a meeting of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall be decided by a majority of votes of the members present and voting on that question.(3)In the case of an equal division of votes, or opinions, the Chairman shall exercise an additional vote or opinion.(4)Any member disagreeing with a decision of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] may enter a note of dissent which shall form part of the record of the proceedings.
