(1)The quorum necessary for the transaction of business at a meeting of a Board [in which there is more than one elected member] [Inserted by Act 24 of 1936, s.14.] shall be five or one-half of the number of members of the Board actually holding office at the time, whichever is the greater number:[* * * *] [The proviso was rep. by Act 24 of 1936, s.14]
