(2)All questions coming before the meeting of the Standing Committee shall be determined by a majority of votes of the members present and voting; and in the case of equality of votes, the Chairman shall have a right of a second or a casting vote :Provided that the quorum necessary for the transaction of business at a meeting of the Standing Committee shall not be less than, -(a)in the case of a Class 'A' Municipal Council, four members; and(b)in the case of a Class 'B' Municipal Council, three members,other than the Executive Officer.President, Senior Vice-President, Vice-President
