Section 10(5) in Maharashtra Homoeopathic Practitioners' Act, 1960
(5)[six members of the council including the President and Vice-President] [These words were substituted for the words 'Eight members including the President' by Maharashtra 16 of 1988, Section 12(e).] shall form a quorum. When a quorum is required but not present, the presiding authority shall adjourn the meeting to such hour on the following or some other future day as it may notify 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.
