Section 40(6) in The Orissa Motor Vehicles Rules, 1993
(6)Where a matter is decided by vote of a members present at a meeting of a State or a Regional Transport Authority, no person other than a member of the Transport Authority shall be entitled to be present and no record of voting shall be kept save of the number of votes cast on either side :Provided that when any matter is decided by exercise of the second or casting vote of the Ct.airman or the Presiding Officer, the fact shall be recorded.
