(1)Except otherwise provided in the Act, the Rules, or these Bye-laws, all questions that may come up before a meeting of the Committee shall be decided by majority of votes of the members present and voting and in case of equality of votes, the Chairman of the meeting shall have and may exercise a second or casting vote.(2)Voting shall be done by show of hands. Voting by proxy shall not be permissible and any member may decline to vote on any subject without assigning any reasons therefor:Provided that if any three members request in writing, the votes may be secured by ballot in cases of appointment of sub-committee, joint committee, ad-hoc committee or delegation or withdrawal of powers under section 9.
