Section 9(1) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(1)If within thirty minutes from the time appointed for a meeting, there be no quorum the meeting shall, if called upon, the requisition of members be dissolved and in any other case unless all the members present agree to wait longer, the Chairman shall adjourn the meeting to such date and at such time and place as he may reasonably fix.
