Section 10(4) in The West Bengal Maritime Board Act, 2000
(4)The number of members necessary to constitute a quorum at a meeting shall be such as may be provided by regulations and no business shall be transacted at any meeting unless the members constituting the quorum are present throughout such meeting.Explanation. - For removal of doubts, it is hereby declared that a member referred to in clause (b) of sub-section (4) of section 3 shall have no voting right in any meeting of the Board.
