Section 48(4) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
(4)[ No business shall be transacted at any meeting of the Board unless at least three members thereof are present from the beginning to the end of such meeting :Provided that, no quorum shall be necessary for the transaction of business at any adjourned meeting :Provided further that, no business which was not on the agenda of the original meeting shall be brought before such adjourned meeting.] [Added by G. N. of 15.4.1968.]
