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State of Uttar Pradesh - Section

Section 8 in The U.P. Industrial Housing Rules, 1959

8. Quorum.

- No business shall be conducted at a meeting of the Advisory Committee, whether ordinary or emergent unless at least three members are present:Provided that if at any meeting less than three members are present, the Chairman may adjourn the meeting to a date not less than seven days later, informing the members present and sending notice to other members of the date and time of the adjourned meeting. The business postponed for want of the prescribed quorum shall then be transacted on such date notwithstanding any deficiency in the number of members present.