Section 12(9) in THE CONSTITUTION (ONE HUNDRED AND FIRST AMENDMENT) ACT, 2016
(9)Every decision of the Goods and Services Tax Council shall be taken at a meeting, by a majority of not less than three-fourths of the weighted votes of the members present and voting, in accordance with the following principles, namely:-(a)the vote of the Central Government shall have a weightage of one-third of the total votes cast, and(b)the votes of all the State Governments taken together shall have a weightage of two-thirds of the total votes cast,in that meeting.
