Section 19 in The State Pharmacy Council Rules, 1951
19.
(1)Every matter to be determined by the Council shall be determined on a motion moved by a member and put to the Council by the President.(2)Votes shall be taken by show of hands or by division or by ballot, as the President may direct :Provided that votes shall be taken by ballot if three members so desire and ask for it :Provided further that if voting has been by show of hands a division shall be taken if a member asks for it.(3)The President shall determine the methods of taking votes by division.(4)The result of the vote shall be announced by the President and shall not be challenged.(5)In the event of an equality of votes the President shall have a second or a casting vote.
