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 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in Orissa State Bar Council Legal Aid Rules, 1986

(5)Each Member of the Committee shall have the vote and in case of difference of opinion among them the opinion of the majority shall prevail. In case of equality of votes on any question the Chairman of the Members presiding shall in addition have the right to exercise a casting vote.