Section 24 in The Rights of Persons with Disabilities Rules, 2017
24. Quorum.
(1)One-third of the total members of the Central Advisory Board shall form the quorum for any meeting.(2)If time fixed for any meeting or during the course of any meeting, less than one-third of the total members are present, the Chairperson may adjourn the meeting to such hours on the following or on some other future date as he may fix.(3)No quorum shall be necessary for the adjourned meeting.(4)No matter, which had not been on the agenda of the ordinary or the special meeting, as the case may be, shall be discussed at adjourned meeting.
