Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 34 in Gujarat District Planning Committees Rules, 2016

34. Decisions of Committee.

- All decisions at a meeting of the Committee shall as far as possible arrived at by general consensus. However, in case of disagreement amongst the members, the matter shall be decided by simple majority of the members present at the meeting. Every member shall have one vote and the voting shall be by rising of hands. In case of an equality of votes, the Chairperson shall have and exercise a second or casting vote.