Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 17 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

17. Quorum and minutes.

- One - third of the total number of members of the Authority shall form a quorum and all actions of the Authority shall be decided by a majority of the members present and voting.