Section 9 in Bye-Laws for the State Board of Religious Trusts
9. Absence of quorum.
- Any member may, at any stage, draw the attention of the Presiding Officer to the absence of the quorum of the meeting of the Board or the Committee, as the case may be, and in the absence of quorum the meeting of the Board or Committee shall be adjourned. Four members including the Presiding Officer shall form a quorum for an adjourned meeting of the Board and two members for an adjourned meeting of the Committee.
