(5)All questions coming before a Panchayat Samiti shall be decided by a majority of vote : [and the person presiding shall have a right to vote] [Inserted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.].[* * *] [Deleted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.]
