(1)Subject to the provisions of the Act, the presiding authority may, at any time for reasons to be recorded in writing, adjourn the meeting to any future day or to any hour of the same day.(2)Usually a meeting which is adjourned for want of quorum shall be started after ½ an hour on the same day.(3)When a meeting has been adjourned to a future day the President may change such day to any other day, and the Registrar shall send a written notice of the change to each member of the Council.The Registrar shall, if possible, send a notice of the adjourned meeting if the meeting has been adjourned for some other day due to some unforeseen circumstances which shall be recorded.(4)At an adjourned meeting, the business that is left undisposed of at the original meeting from which the adjournment took place shall, unless the President otherwise directs, take precedence over new business.
