Section 13 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
13. Procedure at meetings of the Board.
(1)The President shall preside at every meeting of the Board. In the absence of the President, the members present shall elect one of them to preside.(2)All questions at a meeting of the Board shall be decided by the votes of the majority of the members present and voting at the meeting.(3)[Nine] [Substituted 'Five' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] members shall form a quorum, provided that when a meeting is adjourned for want of a quorum to subsequent date, no quorum shall be required for the meeting held on such date.(4)At every meeting of the Board, the President for the time being, shall, in addition to his vote as a member of the Board, have a second or casting vote in case of equality of votes.
