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State of Tamilnadu - Section

Section 6 in Functioning of the Board of Trustees Rules

6.

Where the number of trustees is three, the quorum for the meetings shall be two, and where the number of trustees is five, the quorum shall be three and where the number of trustees exceeds five, the Commissioner shall decide what the quorum shall be:Provided that such number shall not be less than one-third of the total number of trustees or three whichever is higher.If within half an hour after the time appointed for the meeting, a quorum is not present, the meeting shall stand adjourned, unless the trustees present agree to wait longer.