Section 12 in The Punjab Medical Registration Act, 1916
12. Meeting of Council.
- No business shall be transacted at a meeting of the Council unless at least [(GGO 40).six members are present.] [Sub. for word 'seven' by the Indian Independence, (Adaptation of Bengal and Punjab Acts) Order, 1948.]All questions, other than questions of order, which may come before the Council shall be decided in accordance with the votes of the majority of the members present and voting at the meeting. In the case of an equality of votes the member presiding at the meeting shall have a casting vote.Questions of order shall be decided by the member presiding at the meeting.
