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State of Bihar - Section

Section 15 in The Bihar Minimum Wages Rules, 1951

15. Disposal of business.

- All business shall be considered at a meeting of the Committee, [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L, 19583 dated 22.11.1958.] or the Board, as the case may be, and shall be decided by a majority of the Members present and voting in the event of an equality of votes the Chairman shall have a casting vote :Provided that the Chairman may, if he thinks fit direct that any matter shall be decided by the circulation of necessary papers and by securing written opinion of the members:Provided further that no decision on any question which is referred under the first proviso shall be taken, unless supported by majority of the members.