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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

10. Quorum.

(1)No business shall be transacted at a meeting of any joint Committee unless there be present at least half the number of members on the committee. Any fraction arrived at in calculating the number shall be ignored.
(2)All questions which may come before the Joint Committee at the meeting shall be decided by a majority of they members present and voting at the meeting and in every case of equality of votes the presiding member shall have and exercise a second or casting vote.