Section 10 in Maharashtra Homoeopathic Practitioners' Act, 1960
10. Meetings of the [Council.] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 12(f).]
(1)The meetings of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 12(a).] shall be convened, held and conducted in such manner as may be prescribed by rules.(2)[ The President, if present, shall preside at every meeting of the Council. If at any meeting the President is absent, then the Vice-President, and in the absence of both, some other member elected by the members present, from amongst themselves, shall preside at such meeting.] [Sub-section (2) was substituted by Maharashtra 16 of 1988, Section 12(b).](3)All questions at a meeting of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 12(c).] shall be decided by the votes of the majority of the members present and voting at the meeting.(4)[ The presiding authority at a meeting shall have and exercise a second or a casting vote in case of an equality of votes.] [Sub-section (4) was substituted by Maharashtra 16 of 1988, Section 12(d).](5)[six members of the council including the President and Vice-President] [These words were substituted for the words 'Eight members including the President' by Maharashtra 16 of 1988, Section 12(e).] shall form a quorum. When a quorum is required but not present, the presiding authority shall adjourn the meeting to such hour on the following or some other future day as it may notify and the business which would have been brought before the original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or any subsequent adjournment thereof, whether there be a quorum present or not.
