Section 12(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(2)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting :Provided that in case of equality of votes, the Chairman, Vice-Chairman or the person presiding, as the case may be, shall, in addition to his vote as a member of the Board, have a second or casting vote.
