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State of Madhya Pradesh - Section

Section 39 in M.P. Rights of Persons with Disabilities Rules, 2017

39. Decision by majority.

- All questions considered at a meeting of the Board shall be decided by a majority of votes of the members of the Board present over voting and in the event of equality of votes, the Chairperson of the Board or in the absence of the chairperson, the Vice-Chairperson of the Board or in the absence of both, the member presiding at the meeting, as the case may be. shall have a second or casting vote.