Section 7 in Himachal Pradesh Board of School Education Act, 1968
7. [ Quorum. [Section 7 substituted vide Act No. 15 of 1992.]
- No business shall be transacted at a meeting of the Board unless at least one third members are present :Provided that if the meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting transacting the same business.]
