Section 67(7) in The Bihar Motor Vehicles Rules, 1992
(7)When a matter is decided by the votes of members present at a meeting of State or Regional Transport Authority, no person other than a member of the Authority, shall be entitled to be present and record of voting shall be kept, save of the member of votes cast on either side. Provided that when any matter is decided by the exercise of second or casting vote of the Chairman, the fact shall be recorded.
