Section 12(3) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(3)Seven members shall form a quorum at a meeting of the Board referred to in sub-section (1) of section 3 and three members shall form a quorum at a meeting of the Board referred to in sub-section (6) of that section :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.
