Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(5) in Sikkim Panchayat Act, 1993

(5)All questions coming before a Gram Panchayat shall, unless other wise specifically provided under this Act decided by majority of votes of the members present and voting;Provided that in case of equality of votes the persons presiding shall have a second or a casting vote.