(3)[ Until Parliament by law otherwise provides, the quorum to constitute a meeting of either House of Parliament shall be one-tenth of the total number of members of the House.] [Restored by the Constitution (Forty-fourth Amendment) Act, 1978 which repealed Section 18 of the Constitution (Forty-second Amendment) Act, 1976 which had omitted Clauses (3) and (4) but had not been brought into force. ]
