(1)A Tehsil Committee shall meet for the transaction of business at such time and place it may determine :Provided that the Committee shall meet at least once in a month.(2)The Chairman or Vice-Chairman when the former is not present, or in case of absence of both, any member chosen by the members from amongst themselves, shall preside at a meeting of the Tehsil Committee.(3)Subject to the provisions of this Act, all questions which may come before any meeting of a Tehsil Committee shall be decided by a majority of votes of the members of the committee and in the case of equality of votes, the Chairman or in his absence any other person presiding, shall have a second or casting vote.
