(1)No business shall be transacted at any meeting of the Board unless such meeting has been called by the Chairman or Vice-Chairman, or, under sub-section (3) of Section 4.3, by person signing a requisition, nor unless a quorum shall be present.(2)the quorum necessary for the transaction of a business at a meeting shall be one half or the total) umber of Commissioners of the Board when any of the following subjects are to be disposed of at such meeting-(i)scale of establishment and salaries(ii)the framing of bye-laws under Section 302 and or subsidiary rules under Section 306 of the Act.(iii)the annual budget estimate,(iv)the appointment or the fixing of the pay or allowances of a paid Secretary, Engineer, Water Works Superintendent, Health Officer, Assessor or Executive Officer.(v)imposition of taxes, fees and tools under Section 68.(vi)the election of Chairman or Vice-Chairman.(vii)the raising of a loan,(viii)the subject of a meeting specially convened as provided in Section 8.(ix)any other subject prescribed by a subsidiary rule made in this behalf by the Board under the provisions of section 306 (1).(3)For all other business the quorum shall be one-third of the total number of Commissioners;Provided that in cases where the whole number of Commissioners is not evenly visible by three, the one-third shall be ascertained by taking the number next above-.the whole number which is evenly divisible by three as the number to be divided.(4)If at any meeting the prescribed quorum is not present, the meeting shall stand adjourned to some future day to be appointed by the President and three day's notice of such adjourned meeting shall be given.(5)The Commissioners present at such "adjourned meeting for transaction of business other than those mentioned in sub-section (2) shall form a quorum whatever their number may be.
