Section 2 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
2. The quorum necessary for the transaction of business at a meeting of a Board shall be as follows :
(i)In the case of a Board where the number of members is three.(ii)Where the number of members is more than three:Provided that a Board having a quorum may act notwithstanding any vacancy in the number of its members other than the Chairman.
