(1)An ordinary meeting may, with the consent of a majority of the members present, be adjourned from time to time but no business shall be transacted at an adjourned meeting other than that left un-disposed of at the meeting from which the adjournment took place.(2)If within half an hour after the time appointed for the meeting, a quorum is not present, the presiding authority may adjourn it to such other date as he may consider reasonable. The business which would have been brought before the original meeting shall be brought before such adjourned meeting and may be disposed of whether there be quorum present or not.Explanation.- "Presiding authority" means the President and in his absence, the Vice President and in the absence of both, the member chosen by the members present, to preside over the meeting.
