Section 7(4) in Uttarakhand River Valley (Development and Management) Act, 2005
(4)No business shall be transacted at any meeting unless at least seven members, including four from amongst the members mentioned at clauses(a)to (d) of sub section (3) of section 3 and three from clauses (e) to (j) of the said sub section are present :Provided that no quorum shall be required for next meeting adjourned for want of quorum.
