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.