Section 13(2) in The Orissa Homoeopathic Act, 1956
(2)[ No business shall be transacted at any meeting of the Board unless at least three members are present :] [Substituted vide Orissa Gazette Extraordinary No. 1113/19-9-1994-Notification No. 12935-Legislative/19-9-1994-O. A. No. 16 of 1994.]Provided that in an adjourned meeting, all business postponed for want of quorum at the original meeting may be transacted, if not less than three members attend such meeting.
