Section 48 in The Maharashtra Medical Council Rules, 1967
48. Adjournment of meeting.
(1)If there is no quorum present, the presiding authority shall adjourn the meeting to another day, and cause a notice to be posted on the notice-board at the office of the Council and sent to each member of the committee. The business which would have been brought before the original meeting had there been a quorum thereat shall be [* * *] [Deleted by G.N. of 2.8.1975.] disposed of at such meeting whether there be a quorum or not.(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time; but only the business left indisposed of at the meeting from which the adjournment took place shall be transacted at the adjourned meeting subject to the proviso to rule 47.
