Contact Labour (Regulation and Abolition) Act, 1970

12. Disposal of business

Every question which the Board is required to take into consideration shall be considered at a meeting, or, if the Chairman so directs, by sending the necessary papers to every member for opinion, and the question shall be disposed of in accordance with the decision of the majority:

PROVIDED that in the case of quality of votes, the Chairman shall have a second or a casting vote.

Explanation: "Chairman" for the purposes of this rule shall include the Chairman nominated under Rule 13 to preside over a meeting.