Section 9 in The Maharashtra Medical Practitioners Act, 1961
9. Meetings of the [Council] [These words were substituted for the words 'the Board and the Faculty' by Maharashtra 23 of 1982, Section 11(e),].
(1)The meetings of [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 11(a).] shall be convened, held and conducted in such manner as may be prescribed by rules.(2)[ Save as otherwise provided in sub-section (2) of section 4, the president, when present, shall preside at every meeting of the Council. If at any meeting the President is absent, then the Vice-President and in the absence of both, some other member elected by the members present, from amongst themselves, shall preside at such meeting.] [This sub-section was substituted for the original by Maharashtra 23 of 1982, Section 11(b).](3)All questions at a meeting of [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 11(c).], shall be decided by a majority of the votes of the members present and voting at the meeting.(4)The presiding authority at a meeting shall have and exercise a second or a casting vote, in case of an equality of votes.(5)[Eight members of the Council including the President and Vice-President] [These words were substituted for the portion beginning with the words 'Seven members' and ending with the words 'Chairman, as the case may be,' by Maharashtra 23 of 1982, Section 11(d)(i).] shall form a quorum. When a quorum is required but not present, the presiding authority shall adjourn the meeting to such hour on some future day as it may notify on the notice-board at the office of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be;' by Maharashtra 23 of 1982, Section 11(d)(ii).] and the business which would have been brought before the original meeting, had there been a quorum thereat, shall be brought before the adjourned meeting, and may be disposed of at such meeting or any subsequent adjournment thereof, whether there be a quorum present or not.
