Section 16D in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
16D. Voting in the Committee.
(1)All questions at the meeting of the Committee shall be determined by a majority of votes of the members present and voting.(2)In the case of an equality of votes on any matter, the Chairman or the members acting as such, shall have a second or casting vote.(3)Voting shall be by show of hands.
