Section 8 in The Punjab Labour Welfare Fund Act, 1965
8. Procedure at the meetings of the Board.
(1)The Chairman, and in his absence, [the Vice-Chairperson and in the absence of both,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] a member of the Board nominated by the State Government shall preside at a meeting of the Board.(2)All questions at a meeting of the Board shall be decided by a majority of the members of the Board present and voting :Provided that in the case of an equality of votes, [the Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] or the person presiding, as the case may be, shall, in addition to his vote as a member have a second or casting vote.(3)The quorum at a meeting of the Board and the manner in which the business of the Board shall be conducted shall be such as may be prescribed.
