Section 10 in The M.P. Homoeopathy Council (General) Rules, 1976
10.
(1)No meeting of the Council or any committee shall commence or continue if the required quorum is not present. If during the 30 minutes from the time fixed for holding of any meeting, the number of members present is not equal to the quorum, the meeting shall stand adjourned and the adjourned meeting shall be held at the same place and at such time and on the same or the next day or to some other day,as will be fixed by the President. If the President or Vice-president is not present the adjourned meeting will be held at the same place and at the same time on the next day.(2)If, at any time during a meeting other than an adjourned meeting, the President finds that the required quorum is not present, he shall either suspend the meeting until the quorum is present or adjourn the meeting to the next day.(3)Any meeting may be adjourned by a motion made at any time and passed by a majority of the members present at the meeting or by the President at any time, if in his opinion it is necessary to adjourn the meeting, to any future date or to any hour of the same day.(4)No quorum or notice shall be required for any adjourned meeting. If the meeting is adjourned to a future day and if time permits, the Registrar shall intimate the date, time and place of the adjourned meeting to the members who were not present. A further change in the date may be made by the President, if he finds it necessary, and the Registrar shall send written notices of the further change of date to each member.
