Section 149(6) in The Maharashtra Co-Operative Societies Act, 1960
(6)Where a matter is heard [by an odd number of members constituting a Bench] [These words were substituted for the words 'by three members' by Maharashtra 36 of 1975, Section 12(6).] the opinion of the majority shall prevail, and the decision shall be in accordance with the opinion of the majority. Where a mater is heard by an even number of members and the members are equally divided, if the president be one of the members the opinion of the president shall prevail; and in other cases the matter shall be referred for hearing to the President, and shall be decided in accordance with his decision.
