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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in The Punjab School Education Board Act, 1969

(3)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting :Provided that in the case of equality of votes, the [Chairman, or the Vice-Chairman] [Substituted by Punjab Act No. 2 of 2018, dated 2.1.2018] when presiding, shall, in addition to his vote as a member, have a casting vote.