Section 12 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
12. Disposal of business:
- Every question which the Board is required to take into consideration shall be considered at a meeting, or, if the Chairman so directs, by sending the necessary papers to every member for opinion, and the question shall be disposed of in accordance with the decision of the majority:Provided that in the case of equality of votes, the Chairman shall have a second or a casting vote.Explanation:- "Chairman" for the purposes of this Rule shall include Chairman nominated under Rule 13 to preside over meeting.
