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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3)(a) in Gujarat Educational Innovations Commission Act, 2009

(a)All questions at a meeting of the Commission shall be decided by a majority of votes of the members present and voting, and in case when there is an equality of votes, the Chairperson or in his absence, the Vice-Chairperson or in his absence, the Executive Chairperson shall have and exercise a second or casting vote.