Section 16 in The Minimum Wages (Madhya Pradesh) Rules, 1958
16. Disposal of business.
- All business shall be considered at a meeting of the Committee or the Board, as the case may be, and shall be decided by a majority of the votes of members present and voting. In the event of an equality of votes the Chairman shall have a casting vote :Provided that the Chairman may, if he thinks fit, direct that any matter shall be decided by the circulation of necessary papers and by securing written opinion of the members :Provided further that no decision on any matter under the preceding proviso shall be taken, unless supported by not less than a two-third majority of the members.
