Section 11(4) in The Haryana Board of School Education Act, 1969
(4)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 the case of equality of votes, the Chairman of the Board, the Vice-Chairman of the Board or the person presiding, as the case may be, shall, in addition to his vote as a member, have a second or casting vote.
