Section 148(5) in The Tripura Co-operative Societies Act, 1974
(5)Where a matter is heard by all members of the Tribunal, the opinion of the majority shall prevail, and the decision shall be in accordance with the opinion of the majority. Where a matter is heard by two members and the members are equally divided, if the President to one of the members, the opinion of the President shall prevail, and in other cases, the matter shall be referred for hearing to the President and shall be decided in accordance with his decision.
