Section 7 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
7. Meeting of the Authority.
(1)The Authority shall meet as and when it deems necessary but not less than two meetings of the Authority shall be held every year.(2)The Authority may frame regulations for conduct of its day to day business.(3)All decisions in the meetings of the Authority shall be taken by a simple majority of members present at a meeting and the quorum for a meeting shall be of five including the Chairman.(4)No act or decision of the Authority shall be vitiated or held as invalid merely on the ground of existence of any vacancy amongst its members or by reason of defect or irregularity in its constitution or any irregularity in its procedure not affecting the merits of the case.(5)In the event of occurrence of a vacancy in the membership of the Authority as a result of death, resignation, removal or otherwise, the vacancy shall be filled expeditiously by the State Government and until the vacancy is so filled, the remaining members shall continue to function as if no vacancy has occurred.(6)The term of office and other terms and conditions of the non-official members shall be such as the State Government may, from time to time, determine.
