Section 13 in The Punjab Homoeopathic Practitioners Act, 1965
13. Procedure at meetings of Council.
(1)The Chairman and in the absence of the Chairman, a person elected by the members present from amongst themselves, shall preside at a meeting of the Council.(2)All questions at a meeting of the Council shall be decided by the votes of the majority of the members present and voting and, in the case of an equality of votes, the Chairman for the time being may in addition to his vote as a member of the Council, exercise a second or a casting vote.(3)Three members shall form a quorum at a meeting of the Council :Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.
