(1)The Council shall make regulations to regulate-(a)the times and places at which their meetings shall be held,(b)the issue of notices convening such meetings, [* *](c)the conduct of business thereat [, and(d)the appointment, powers and duties and procedure of special committees including special committees appointed under sub-section (2) of section 19:]Provided that-(i)no business shall be transacted at any meeting [of the Council] unless a [quorum of seven members] be present; and(ii)save as provided in section 17 and section 25, all questions arising at any meeting [of the Council] shall be decided by the votes of the majority of the members present and voting, or, in case of an equality of votes, by the casting vote of the President, or, in his absence, of the member presiding at the meeting.(2)Until such time as the regulations referred to in sub-section (1) have come into operation, it shall be lawful for the President to summon a meeting at such time and place as to him shall seem expedient, by letter addressed to each member.
