Cost and Works Accountants Act, 1959

75. Quorum at meeting

(1) One-third of the total number of members of the Council shall constitute the quorum for a meeting.

(2) If, at the time appointed for a meeting, a quorum is not present, and if a quorum is not present on the expiration half an hour from the time appointed for the meeting, the meeting shall stand adjourned to such future date as the President may appoint:

PROVIDED that, where a meeting has been adjourned for want of quorum, any business which was intended to be transacted at the original meeting may be transacted at such adjourned meeting notwithstanding that there is no quorum.