Section 14 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
14. Quorum.
- One third of the total members shall constitute a quorum at a meeting of the Board. All questions that may come up before a meeting of the Board shall be determined by a majority of votes of the members present and voting; and in case of equality of votes, the Chairman shall have a casting vote:Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.
