- 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 the necessary papers and by securing written opinion of the members :Provided further that no decision on any matter under the preceding proviso shall be taken unless supported by not less than a two-third majority of the members.
