Section 11(7) in The Rajasthan Homoeopathic Medicine Rules, 1971
(7)The meeting or hearing as the case may be, will start punctually in time if the quorum is present. If the quorum is not present within half an hour of the appointed time, the Chairman shall postpone the meeting till the same hour on the adjourned meeting postponed for want of quorum and in such a meeting the business will be transacted without any consideration of any deficiency in the number of members present, as provided in section 20(2) para 2 of the Act.
