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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in The Punjab Municipal Act, 1999

(2)All questions coming before the meeting of the Standing Committee shall be determined by a majority of votes of the members present and voting; and in case of equality of votes, the Chairman shall have a right of a second or a casting vote :Provided that the quorum necessary for the transaction of business at a meeting of the Standing Committee shall not be less than five members other than the Commissioner.Mayor, Senior Deputy Mayor, Deputy Mayor