Section 21 in General Statutes of the Dr. M.G.R. Medical University
21. Statute - Business at adjourned meetings. - No business shall be transacted at any adjourned meeting other than the business left unfinished at the meeting from which the adjournment took place:
Provided that the Governing Council or the Vice-Chancellor may bring any urgent business before an adjourned meeting, with or without notice.When a meeting is adjourned for fifteen days or more, not less than ten clear days' notice of the adjourned meeting and of the business to be transacted at it shall be given. Save as aforesaid it shall not be necessary to give any notice of an adjournment or of the business to be transacted at an adjourned meeting.Business of Meeting
