(1)The Council shall make regulations to regulate-(a)the times and places at which their meetings shall be held,(b)the issue of notices convening such meetings, [* *] [Word 'and' omitted by Bengal Act 3 of 1928.](c)the conduct of business thereat [, and [Word 'and' with clause (d) inserted by Bengal Act 3 of 1928.](d)the appointment, powers and duties and procedure of special committees including special committees appointed under sub-section (2) of section 19:]Provided that-(i)no business shall be transacted at any meeting [of the Council] [Words inserted by Bengal Act 3 of 1928.] unless a [quorum of seven members] [Words substituted for the words 'quorum of eight members' by West Bengal Act 16 of 1954.] be present; and(ii)save as provided in section 17 and section 25, all questions arising at any meeting [of the Council] [Words inserted by Bengal Act 3 of 1928.] shall be decided by the votes of the majority of the members present and voting, or, in case of an equality of votes, by the casting vote of the President, or, in his absence, of the member presiding at the meeting.
