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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala State Higher Education Council Act, 2007

(2)The quorum for the meetings of the Governing Council and the Executive Council shall be one third of filled up membership in each body and decisions may be taken in the meetings by simple majority of those present and voting. There shall be no quorum for the meetings of the Advisory Council and decisions may be taken in the meetings by simple majority of those present and voting.