Section 22 in Laws of the Bharathidasan University
22. Notice of adjourned meeting When a meeting is adjourned for 15 days or more, not less than 10 days notice of the adjourned meeting and of the business to be transacted at it shall be given. Save as aforesaid, it shall not be necessary to give any notice of an adjourned meeting of the business to be transacted at an adjourned meeting.
