Section 12 in The Bihar and Orissa Medical Act, 1916
12.
(1)The Council shall make Regulations to regulate -(a)the times and places at which their meetings shall be held,(b)the issue of notices convening such meeting, and(c)the conduct of business there at:Provided that-(i)no business shall be transacted at any meeting unless a quorum of [four] [Substituted by Bihar Act 29 of 1951, for the words 'five'.] members be present; and(ii)save as provided in Section 17 and Section 25, all questions arising at any meeting shall be decided by the votes of the majority of the members present and voting, or, in case of an equality of votes, by the casting vote of the President, or, in his absence, of the members presiding at the meeting.(2)Until such time as the Regulations referred to in sub-section (1) have come into operation, it shall be lawful for the President to summon a meeting at such time and place as to him shall seem expedient, by letter addressed to each member.
