(2)A quorum shall be in any Municipality in which the Councillors are not more than fifteen, five; and in any other Municipality a number being not less than one-third of the entire number of Councillors :Provided that in cases, where the whole number of Councillors is not evenly divisible by three, the one third shall be ascertained by taking the number of next above the whole number, which is evenly divisible by three as the number to be divided.
