Section 26(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Except as otherwise provided by this Act or the rules made thereunder, all questions coming up before any meeting of a Panchayat Samiti shall be decided by a majority of votes of the Members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote:Provided that in case of equality of votes at the election of the Chairman or the Vice-Chairman elected under section 17, such authority shall not exercise the casting vote and the result shall be decided by drawing lots.
