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

UT Ladakh - Subsection

Section 22(2) in Ladakh Autonomous Hill Development Councils Act, 1997

(2)The Quorum necessary for the transaction of business at a meeting of the Council shall be ten members and the decisions of the Council shall be by a simple majority of votes of the members present and in case of a tie the Chairman shall have a casting vote.