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State of Madhya Pradesh - Section

Section 26 in The M.P. State Dental Council Rules, 1969

26. Chairman of the meeting.

(1)Every meeting of the Council shall be presided over by the President, or if he is absent, by the Vice President, or if both the President and the Vice-President are absent, by a Chairman to be elected by the members present, from among themselves.
(2)All references in this part of the President shall be read as referring to the person for the time being presiding over a meeting.
(3)Seven members of the Council present in person shall constitute a quorum, provided that in the case of a meeting adjourned for want of quorum, no quorum shall be required.