Section 9 in The Maharashtra Acupuncture System of Therapy Act, 2015
9. Meetings of Council.
(1)The meetings of the Council shall be convened, held and conducted in such manner as may be prescribed.(2)No business shall be transacted at any meeting of the Council unless a quorum of five Members is present.(3)The President, when present, shall preside at every meeting of the Council. If at any meeting the President is absent, the Vice-President, and in the absence of the President and the Vice-President, some other Member elected by the Members present from amongst themselves, shall preside at such meeting.(4)All questions at the meeting of the Council shall be decided by a majority of votes.(5)In case of an equality of votes, the presiding authority shall exercise a second or a casting vote.
