Section 9 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
9. [ Quorum. [Substituted by Act 12 of 2016 w.e.f. 26.04.2016]
- The quorum for a meeting of the Commission shall be fifty percent of serving members of the Commission excluding the Chairman, but the presiding officer may adjourn any business at a meeting if, he is of opinion that it cannot conveniently be transacted owing to the non attendance of any member.]
