Section 7(4) in The U.P. Bhagirathi River Valley Authority Act, 1999
(4)No business shall be transacted at any meeting unless at least four members, including one from amongst the members mentioned at clauses (a) to (d) of sub-section (2) of Section 3 and one from clause (e) to (g) of the said subsection are present :Provided that no quorum shall be required for a meeting adjourned for want of quorum.
