.-No business shall be transacted at a meeting of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] unless atleast [four members including the Chairman] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] are present:Provided that at any meeting in which less than [four members including the Chairman] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] are present, the Chairman may adjourn the meeting to a date not less than fourteen days later and inform the members present and notify other members that he proposes to dispose of the business at the adjourned meeting irrespective of the quorum, and it shall, thereupon, be lawful to dispose of the business at such adjourned meeting irrespective of the number of members attending.
