Section 20 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
20. Transaction of business of Governing Body.
(1)All decisions of the Governing Body shall be taken on a majority vote and in case of equality of votes, the Chairperson shall have a casting vote.(2)A decision given by the Chairperson of the meeting on any issue raised by a member shall be final.(3)No subject disposed of by the Governing Body at a meeting shall be brought up again for consideration until and after the expiry of a period of six months, except in a case where the Chairperson or Member Secretary or the Central Government certifies that such subject required further consideration in the interest of the Institute or in public interest.
