Section 19 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
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 the 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 there is no opinion of majority on a matter and the members of such committee are equally divided person presiding the meeting of such committee shall have a second or a casting vote.(2)No act or proceedings of the State Advisory Committee shall be invalid merely for reasons of any vacancy or defect in constitution of the committee.
