Section 9 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
9. Transaction of business of Institute.
(1)All decisions of the Institute shall be taken on a majority vote and in case of equality of votes, the President shall have casting vote.(2)A decision given by the President of the meeting on any issue raised by a member shall be final.(3)No subject, disposed of by the Institute at a meeting, shall be brought up again for consideration until and after the expiry of one year, except in a case where the President or Member Secretary or the Central Government certifies that such subject required further consideration in the interest of the Institute or in public interest.
