Section 38(15) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(15)All matters to be put before a Panchayati Raj Institution at any meeting for voting shall, unless otherwise specifically provided, be decided by a simple majority of the members present and voting at the meeting. When any matter may be put for voting, the presiding member shall ask the members to vote by show of hands and count the hands raised in favour or against it and declare the result. The presiding member, unless he refrains from voting, may cast his vote before declaring the number of vote for and against a matter, and in case of equality of votes, the presiding member may exercise his casting vote. In case of any matter not passed unanimously, the names of the members casting their votes for and against the matter shall be recorded if demanded by any member present at the meeting. Officers attending the meeting of Panchayati Raj Institutions shall have no right to vote on any matter.
