Section 10(2) in Arunachal Pradesh Nursing Council Act, 2011
(2)The Council shall be empowered to regulate ;(a)the mode of transaction of business including provisions for decision on emergent matters by circulation of papers to members, and for co-opting persons specially qualified to advise on any particular matters before the Council;(b)the time and place at which its meeting shall be held ;(c)the issue of notices convening such meetings;(d)the conduct of business there-at;(e)the constitution of the sub-committees, the delegation to such committees, of any powers or duties of the Council under this Act;(f)the procedure of the transaction of business shall not be transacted at any meeting of the Council, unless a quorum of six members are present, and(g)all questions arising at any meeting of the Council shall be decided by votes of majority of the members present and voting or in any case of an equality of vote by casting votes of the President to the Council, or in his or her absence, of the member presiding at the meeting.
