(1)The quorum necessary for the transaction of business at a meeting of a Board [in which there is more than one elected member] [Inserted by Act 24 of 1936, s.14.] shall be five or one-half of the number of members of the Board actually holding office at the time, whichever is the greater number:[* * * *] [The proviso was rep. by Act 24 of 1936, s.14](1A)[ The quorum necessary for the transaction of business at a meeting of a Board constituted under sub-section (5) of section 13 or under sub-section (1) of section 14, shall be two.] [Inserted Act 24 of 1936, s.14.](2)If a quorum is not present, the President shall adjourn the meeting and the business which would have been brought before the original meeting if there had been a quorum present thereat shall be brought before, and may be transacted at.an adjourned meeting whether there is a quorum present or not.
