Section 12 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
12. Quorum.
(1)Quorum at the meeting shall be present with one third of the total members.(2)If at any time fixed for any meeting or during the course of any meeting less than one-third of the total members are present, the Chairperson may adjourn the meeting for such time or the following day or any other future date as he may fix.(3)No quorum shall be necessary for the adjourned meeting.(4)No matter which had not been on the agenda of the ordinary or the special meeting, as the case may be, shall be considered at adjourned meeting.(5)(a)Where a meeting of the State Co-ordination committee is adjourned under sub-rule (2) for want of quorum for the following day, notice shall be given to the members available at the place at the meeting and it shall not be necessary to give notice of the adjourned meeting to other members.(b)Where a meeting of the State Co-ordination Committee is adjourned under sub-rule (2) above for want of quorum, for with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of Rule 11.
