Section 34 in The State Pharmacy Council Rules, 1951
34.
(1)The President, after stating reasons may, at any time, adjourn any meeting to any future day or to any hour of the same day.(2)Whenever a meeting is adjourned to a future day the Register shall if possible send notice of the adjournment to every member who was not present at the meeting.(3)When a meeting has been adjourned to a future day the President may change such day to any other day and the Registrar shall send written notice of the change to each member.(4)At a meeting adjourned to a future day any motion standing over from the previous day shall unless the President otherwise directs take precedence of other matter on the Agenda.(5)Either at the beginning of the meeting or after the conclusion of the debate on a particular item during the meeting the President or a member may suggest a change in the order of business on the Agenda, if the Council agrees such a change shall take place.(6)No matter which had not been on the Agenda of the original meeting shall be discussed at an adjourned meeting.(7)The same quorum shall be necessary for an adjourned meeting as for an ordinary meeting except in such cases as provided for in Rule No. 17(3).
