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State of Haryana - Section

Section 24 in Haryana Municipal Business Bye-laws 1981

24. Procedure [Section 31 (d)].

- The procedure of every sub-committee, including a special sub-committee, shall be conducted in accordance with the bye-laws regulating the procedure of the Committee; provided that if on any matter a sub-committee is equally divided, the matter shall be decided by the casting vote of the Chairman of the meeting.