Section 26 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
26. Presiding authority of the meeting decision by majority vote.-
(1)At every meeting of a Panchayat Samiti the Chairman, if present, or in his absence, the Vice-Chairman, and if there be no Chairman or Vice-Chairman present, then such one of its Members, as the Members present may elect, shall preside.(2)Except as otherwise provided by this Act or the rules made thereunder, all questions coming up before any meeting of a Panchayat Samiti shall be decided by a majority of votes of the Members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote:Provided that in case of equality of votes at the election of the Chairman or the Vice-Chairman elected under section 17, such authority shall not exercise the casting vote and the result shall be decided by drawing lots.(3)Notwithstanding anything contained in sub-section (2), no person shall preside over any meeting at which the question of his own election to office is under consideration.(4)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the recorded consent of not less than three-fourths of its total Members has been obtained thereto or unless the Government or the Zila Parishad has directed its reconsideration.
