Section 24(5) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996
(5)(a)Where a meeting of the Central Exective Committee is adjourned under sub-rule (2) above for want of quorum to the following day, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned is held, by messenger and it shall ot be necessary to give notice of the adjourned meeting to other members.(b)Where a meeting of the Central Executive Committee is adjourned under sub-rule (2) above for want of quorum not to the following date with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of Rule 22.[* * *] [ Sub-Rule (5) omitted by S.O. 1376(E), dated 14.9.2005 (w.e.f. 14.9.2005).]
