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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(1) in Gujarat Elementary Education Rules, 2010

(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