Section 19 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
19. Disposal of business.
(1)Every matter which the State Advisory Committee is required to take into consideration shall be considered at a meeting of that Committee, or if the Chairperson of such Committee so directs, by sending tire necessary papers to every member for opinion and the matter shall be disposed of in accordance with the decision of the majority:Provided that where is no opinion of majority on a matter and the members of such Committee are equally divided, the Chairperson of such Committee shall have a second or a casting vote.Explanation. - The expression "Chairperson of the State Advisory Committee" for the purpose of this rule shall include the Chairperson of such Committee nominated or chosen under sub-rule (2) of rule 20 top reside over a meeting.(2)No act or proceedings of the State Advisory Committee shall be invalid merely for reasons of any vacancy in or any defect in the constitution of the Committee.
