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7. Meetings.

(1) The Council shall hold its first meeting at such time and place as may be appointed by the President, and thereafter the Council shall meet at such time and place as may be appointed by the Council.

(2) Until otherwise prescribed, ten members of the Council shall form a quorum, and all the acts of the Council shall be decided by a majority of the members present and voting.

1. Subs. by A.O. 1950, for "Provincial".

2. Omitted by Act 45 of 1957, s. 5, (w.e.f. 1-12-1958).









  

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