Section 52 in Gujarat Elementary Education Rules, 2010
52. All matters before the Committee to be decided by majority.
(1)Except as otherwise provided in the said Act or the rules thereunder, all question shall be decided by a majority of votes of the members present, the presiding authority having a second or casting vote in all cases of equality of votes.(2)Subject to the provisions of the Act and of these rules, the Education Committee may, from time to time, determine the manner in which its business should be transacted.
