Section 9 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
9. Quorum section .
- (i) Five Members (including the Chairman and Member-Secretary) shall form the quorum for any meeting.(ii)[If a meeting of the Board could not held for want of quorum then the meeting shall automatically stand adjourned to the same day in the next week, at the same time and same place and if that day is a public holiday, to the next succeeding day which is not a public holiday.] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986](iii)No quorum shall be necessary for the adjourned meeting.(iv)No matter which had not been on the agenda of the original meeting shall be discussed at such adjourned meeting.(v)No fresh notice shall be required for the adjourned meeting.
