Section 15 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
15. Quorum.
(1)The quorum for a meeting of the Council shall be one-third of the total number of members of the Council.(2)If at any time in a meeting there is no quorum, the Presiding Authority shall adjourn it to such time or date as it thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward at the subsequent meeting, whether at such meeting there is a quorum or not.(3)No business other than the business fixed for the meeting, shall be transacted at such subsequent meetings.(4)A notice of such adjournment posted in the office of the Council or at the place of meeting, on the day on which the meeting is adjourned shall be deemed sufficient notice of the subsequent meeting.
