Section 12 in Punjab Khadi and Village Industries Board Regulations, 1958
12.
(1)All matters coming before the Board shall be decided by a majority of the votes of the members present and voting.(2)In case of equality of votes, the Chairman, Vice-Chairman or the person presiding shall have and exercise a second or a casting vote.(3)All other points of procedure at any meeting shall be decided by the Chairman, Vice-Chairman or other person presiding.(4)Any resolution of urgent and important nature may be passed by circulation amongst members of the Board or members of the Committee with the approval of the Chairman.
