Section 23(6) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
(6)The State Executive Committee may adjourn its meetings from day to day, or to any particular day.-(i)Where a meeting of the State Executive Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned is held either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.(ii)Where a meeting of the State Executive Committee is adjourned not from day to day but from the day to which the meeting is to be held to another date, notice of such meeting shall be given to all the members as provided in sub-rule (4).
