Section 9(5) in The Maharashtra Medical Practitioners Act, 1961
(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.
