Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 22 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

22. Quorum.

(1)The quorum for a special meeting shall be of five members and that for an ordinary meeting shall be of four members.
(2)If at any special or ordinary meeting of the Board a quorum is not present, the Chairman shall adjourn the meeting to such other day as he may think fit, and the business which would have been brought before the original meeting, if there had been a quorum present, shall be brought before, and transacted at the adjourned meeting, whether there is quorum present thereat or not.