Section 14 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
14. Quorum.
- One third of the total members shall constitute a quorum for meeting of the Board. All questions that may come up before a meeting of the Board shall be determined by a majority of votes of the members present and voting; and in case of equality of votes, the Chairman shall have a casting vote or the Chairman may overrule any decision of the Board as may be deemed necessary.Provided that if a meeting is adjourned for want quorum, no quorum shall be necessary at the next (sic) called for transacting the same business.
