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Union of India - Section

Section 76 in The Mental Healthcare Act, 2017

76. Decisions of Authority and Board.

(1)The decisions of the Authority or the Board, as the case may be, shall be by consensus, failing which by a majority of votes of members present and voting and in the event of equality of votes, the president or the chairperson, as the case may be, shall have a second or casting vote.
(2)The quorum of a meeting of the Authority or the Board, as the case may be, shall be three members.