Section 17(2) in The Coal Mines Provident Fund Scheme
(2)[ If at any meeting the number of [trustees] [Sub-paragraph (2) omitted and sub-paragraph (3) renumbered as sub-paragraph (2) by S.R.O. 1360 dated 1.6.56.] is less than the required quorum, the Chairman shall adjourn the meeting to a date not less than seven days later informing the trustees [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] present and also the other trustees [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] 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 whether the quorum is secured or not.]
