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Bengal Presidency - Section

Section 5 in St. Thomas' School Act, 1923

5. Quorum. - (1) The quorum necessary for the transaction of business at meetings of the Governors shall be five.

(2)No act of the Governors shall be invalid merely by reason of any defect or invalidity in the appointment of any nominated or co-opted Governor or by reason of the number of Governors being less than that prescribed by section 2.