Section 14(6) in Punjab Rights of Persons with Disabilities Rules, 2019
(6)The Board may adjourn its meeting from day to day or to any particular day as under:-(a)Where a meeting of the Board is adjourned from day to day, notice of such adjournment shall be given to the members of the Board available at the place where the meeting which was adjourned was to be held and it shall not be necessary to give notice of the adjourned meeting to the rest of the members; and(b)Where a meeting of the Board is adjourned not from day to day but form the day on which the meeting is to be held to another date, notice of such meeting shall be given to all the members of the Board in the manner as specified in sub-rule (4).
