Section 7 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
7. Manner of voting.
(1)Except as otherwise provided in the Act, rules or these bye-laws, all questions that may come up before a meeting of the Committee shall be decided by majority of votes of the members present and in case of equality of votes, the Chairman of the meeting shall have and may exercise a second or casting vote.(2)Voting shall be done by show of hands. Voting by proxy shall not be permissible and any member may decline to vote on any subject without assigning any reason therefor.
