Section 15 in The Kerala Minimum Wages Rules, 1958
15. 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 the majority of the votes of the 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 securing written opinion of the members:Provided further that no decision on any Question which is referred under the first proviso shall be taken unless supported by not less than a two thirds majority of the members.
