Section 15(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(2)If at any time in a meeting there is no quorum, the Presiding Authority shall adjourn it to such time or date as it thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward at the subsequent meeting, whether at such meeting there is a quorum or not.
