(2)If at any time the number of members present at a meeting is less than the number of members specified in sub-rule (1) the member presiding shall adjourn the meeting to a date not later than three days from the date of such meeting after informing the members of the date, time and place of the adjourned meeting and it shall there upon be lawful for the member presiding at such adjourned meeting to dispose of the business intended to be transacted at the original meeting irrespective of the number of members present.
