Section 8 in Andhra Pradesh Women's Commission Act, 1998
8. Disposal of Business.
(1)The meeting of the this Commission Disposal shall be presided over by the or Chairperson or in her absence a member chosen for the purpose by the members present.(2)All questions at a meeting of the Commission shall be decided by a majority of the votes of the members present and voting and in case of equality of votes, the Chairperson or the member presiding, as the case may be, shall have a second or casting vote.(3)The Commission may invite, if it is considered necessary, for such purposes and on such conditions as may be prescribed, any person with expert knowledge in a particular subject to be present at the meeting to assist the Commission in arriving at a decision, but such person shall not be entitled to vote.
