Section 9 in The Punjab Infrastructure (Development & Regulation) Act, 2002
9. Meetings.
(1)The Authority shall meet at such times and places and shall follow such procedure to transact its business in the meetings, as may be specified in the regulations.(2)The Chairperson or, if for any reason he is unable to attend a meeting of the Authority, the Vice-Chairperson, and in his absence, any other member chosen by the members present from amongst themselves at the meeting shall preside over the meeting.(3)All questions which come up before any meeting shall be decided by a majority vote of the members present and voting, and in the event of an equality of votes, the person presiding, shall have a second or casting vote.
