Section 10(4) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(4)Any matter coming up before a meeting of the Trustee Committee shall be decided by a majority of the members present and voting at the meeting and, in the case of an equality of votes the Chairman or Vice-Chairman, as the case may be, shall preside over the meetings and shall have a casting vote.
