Section 56 in The Rajasthan District Boards Act, 1954
56. Decision by vote.
(1)All questions which may come before a meeting of a Board shall be decided by a majority of the votes of the members present and voting.(2)In case of an equality of votes, the Chairman of the meeting shall have a second or casting vote.(3)The foregoing provisions of this section shall be subject to the provisions of sub-section (5) of section 58 and of any other provision of, or under, this or any other enactment requiring a resolution to be supported by any proportion or number of the members.
