(2)the quorum necessary for the transaction of a business at a meeting shall be one half or the total) umber of Commissioners of the Board when any of the following subjects are to be disposed of at such meeting-(i)scale of establishment and salaries(ii)the framing of bye-laws under Section 302 and or subsidiary rules under Section 306 of the Act.(iii)the annual budget estimate,(iv)the appointment or the fixing of the pay or allowances of a paid Secretary, Engineer, Water Works Superintendent, Health Officer, Assessor or Executive Officer.(v)imposition of taxes, fees and tools under Section 68.(vi)the election of Chairman or Vice-Chairman.(vii)the raising of a loan,(viii)the subject of a meeting specially convened as provided in Section 8.(ix)any other subject prescribed by a subsidiary rule made in this behalf by the Board under the provisions of section 306 (1).
