Section 10(4) in The M.P. Homoeopathy Council (General) Rules, 1976
(4)No quorum or notice shall be required for any adjourned meeting. If the meeting is adjourned to a future day and if time permits, the Registrar shall intimate the date, time and place of the adjourned meeting to the members who were not present. A further change in the date may be made by the President, if he finds it necessary, and the Registrar shall send written notices of the further change of date to each member.
