Section 8(2) in The Punjab Labour Welfare Fund Act, 1965
(2)All questions at a meeting of the Board shall be decided by a majority of the members of the Board present and voting :Provided that in the case of an equality of votes, [the Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] or the person presiding, as the case may be, shall, in addition to his vote as a member have a second or casting vote.
