Section 11 in The Manipur Higher Secondary Education Act, 1992
11. Quorum : Proceedings not invalidated by reason of vacancies.
(1)One third of the total number of members of the Council shall form a quorum for a meeting of the Council.(2)Subject to the provisions contained in sub-section (1) no act or proceedings of the Council shall be invalid merely by reason of the existence of any vacancy among the meetings of the Council.
