Section 12 in The National Institute Of Disaster Management Regulations, 2006
12. Quorum - (1) No business shall be transacted at a meeting of the governing body unless at least five members of the governing body are present.
[Provided that the members of the Governing body referred to in clauses (iv), (vii), (viii), (ix), (x) and (xi) of sub-rule (1) of rule 6 of the Disaster Management (National Institute of Disaster Management) Rules, 2006 may nominate officers not below the rank of a Joint Secretary to the Government of India or a Professor of the Institute or an equivalent officer, as the case may be, to attend the meetings of the Governing body in case they are not able to attend the meetings and such nominee shall be considered for deciding the quorum.](2)If within half an hour of the time appointed for holding the meeting of the governing body, quorum is not present, the meeting shall stand adjourned to another day and notice of such adjourned meeting shall be given to each member of the governing body by e-mail, fax, telegram, post or special messenger, as the case may require:Provided that a meeting so adjourned shall be held within twenty-one days of the date on which it was originally proposed to be held.(3)If at any such adjourned meeting also, the quorum is not present within half an hour from the time appointed for holding the meeting, the members of the governing body present at the meeting shall form the quorum.
