Section 13A(2) in The Khadi And Village Industries Commission Rules, 1957
(2)If at any meeting of the Board there is no quorum, the Chairman of any other person presiding at such meeting shall adjourn the meeting to another date, and the business at such an adjourned meeting maybe disposed of irrespective of the number of members attending at the adjourned meeting :Provided that the adjourned meeting is fixed for a date not less than 7 days later and that all the members are informed of the date, time and place of such adjourned meeting.]
