Section 19 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
19. Disposal of business of the State Advisory Committee.
(1)Every matter with the State Advisory Committee shall be considered at a meeting, or if the Chairperson so directs, by sending the necessary papers to every member for opinion, and the matter shall be disposed off in accordance with the decision of the majority:Provided that where there is no opinion of majority on the matter and the members of such Committee are equally divided, the Chairperson of such Committee shall have a second or a casting vote.Explanation. - The expression "Chairperson of the State Advisory Committee" for the purpose of this rule shall include the Chairperson of such Committee nominated or chosen under sub-rule (2) of rule 20 to preside over such a meeting.(2)No act or proceeding of the State Advisory Committee shall be invalid merely for reasons of any vacancy in or any defect in constitution of the Committee.
