Section 77(11) in The M.P. Co-Operative Societies Act, 1960
(11)Where a matter is heard by three members the opinion of the majority shall prevail, and the decision shall be in accordance with the opinion of the majority. Where a matter is heard by an even number of members, and the members are equally divided, if the Chairman be one of the members, the opinion of the Chairman shall prevail, and in other cases the matter shall be referred for hearing to the Chairman and shall be decided in accordance with his decision.
