Section 45 in Gujarat Elementary Education Rules, 2010
45. Adjournment of the meeting.
(1)If there is no quorum as laid down in rule. 43, the presiding authority shall, after waiting for thirty minutes after the expiration of the appointed hour, cancel the meeting. He shall then call a fresh meeting to such hour on some other future day as he may reasonably fix. A fresh notice of the meeting with fresh agenda shall be sent to every member of the Education Committee and posted up at the office of the Education Committee and the business shall be brought before such meeting and may be disposed of at such meeting or at any(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time; but no business shall be transacted at any such adjourned meeting other than that left indisposed of at the meeting from which the adjournment took place.
