Telecom Regulatory Authority Of India - Subsection
Section 10(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(5)If at any meeting a quorum is not present, the President shall adjourn the meeting to a date not later than 7 days from the date of original meeting, informing the Trustees of the time and place of adjourned meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of Trustees present thereat.
