Section 16(1) in The Orissa Medical Registration Act, 1961
(1)The Council shall make regulations to regulate-(a)the time and place at which their meetings shall be held;(b)the issue of notices convening such meetings;(c)the conduct of business thereat ; and(d)the appointment, powers, duties and conduct of business of Special Committees :Provided that-(i)no business shall be transacted at any meeting of the Council unless at least five members are present ; and(ii)save as provided in Sections 20 and 27 all questions arising at any meeting of the Council shall be decided by the votes of the majority of the members present and voting and in case of an equality of votes by the casting vote of the member presiding at the meeting.
