Section 13 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
13. Procedure at the meetings of the Board.
(1)The President and in the Absence of the President, a person elected by the members present from amongst themselves, shall preside at a meeting of the Board.(2)All questions at a meeting of the Board shall be decided by the votes of the majority of members present and voting at the meeting and, in case of a tie, the President for the time being may, in addition to his vote as a member of the Board, exercise a second or a casting vote.(3)Five members shall form a quorum at a meeting of the Board:Provided that if a meeting is adjourned for want of quorum to a subsequent date, no quorum shall be necessary at the next meeting held on such date for transacting the same business.
