Section 52 in The Orissa Dental Council Rules, 1969
52.
(1)The President, after stating reasons, may, at any time, adjourn any meeting to any future date or to any hour of the same date.(2)Whenever a meeting is adjourned to a future date the Registrar shall, if possible send notice of the adjournment to every member who was not present at the meeting.(3)When a meeting has been adjourned to a future date the President may, change such date to any other date and the Registrar shall send written notice of the change to each member.(4)At a meeting adjourned to a future date any motion standing over from the previous day shall unless the President otherwise directs take precedence over other matters an the agenda.(5)The President or a member may, either at the beginning of the meeting or after the conclusion of the debate on a particular item during the meeting suggest a change in the order of business on the agenda, if the State Council agrees, such change shall take place.(6)No matter which had riot been on the agenda of the original meeting shall be discussed at an adjourned meeting.(7)The same quorum shall be necessary for an adjourned meeting as for an ordinary meeting except in such cases as provided for in Sub-rule (1) of Rule 36.
