Section 10(6) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(6)(a)The State Co-ordination Committee may adjourn its meetings for next day on to any particular day.(b)Where a meeting of the State Co-Ordination Committee is adjourned for another day, notice of such adjourned meeting shall be given to the members available at the place where the meeting is adjourned or held and it shall not to be necessary to give notice of the adjourned meeting to other members.
