Section 150(4) in The West Bengal Panchayat Act, 1973
(4)All questions coming before a Zilla Parishad shall be decided by a majority of votes:Provided that in case of equality of votes the person presiding shall have a second or casting vote:[Provided further that in case of any requisitioned meeting the person presiding shall have no second or casting vote.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
