Section 13(c) in Karnataka Housing Board Act, 1962
(c)the quorum for every meeting shall be [seven] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.](cc)[ if any member being the Secretary to Government is unable to attend any meeting of the Board, he may under intimation to the Chairman, authorise any officer not below the rank of a Deputy Secretary in writing, to do so;] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
