Section 20 in General Statutes of the Dr. M.G.R. Medical University
20. Statute - When no quorum. - If at any time during the progress of a meeting any member shall call the attention of the Chairman to the number of members present, he shall within a reasonable time count the number of members present, and if a quorum be not present, he shall declare the meeting dissolved and shall leave the Chair. Such dissolution of the meeting shall be recorded by the Registrar and the record shall be signed by the Chairman.
