Section 14(2) in The Employees' Provident Funds Scheme, 1952
(2)If at any meeting the number of trustees or members of [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][a Regional Committee is less than the required quorum, the Chairman shall adjourn the meeting to a date not later than seven days from the date of the original meeting informing the trustees or members of [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be, of the date, time and place of the adjourned meeting and it shall thereupon be lawful to dispose of the business at such adjourned meeting irrespective of the number of trustees or members of [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee present.] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
