Section 15 in The Rajasthan Minimum Wages Rules, 1959
15. Disposal of business.
- All business shall be considered at a meeting of the Committee, or the Board, as the case may be, and shall be decided by a majority of the votes of the members present and voting. In the event of an equality of votes, the Chairman shall have a casting vote :Provided that the Chairman may, if he thinks fit, direct that any matter shall be decided by the circulation of necessary papers and securing written opinion of the members :Provided further that no decision on any question which is referred under the first proviso, shall be taken, unless supported by not less than two-third of the members.
