Section 20 in The Maharashtra Council of Indian Medicine Rules, 1961
20. Adjournment of meeting.
(1)The presiding authority may at any time for reasons to be recorded in writing adjourn the meeting to any future day or to any hour of the same day.(2)Whenever a meeting is adjourned to a future day, the Registrar shall, if possible send notice of the adjournment to every member who was not present at such meeting(3)When a meeting has been adjourned to a future day, the President [* * * *] [Deleted by G.N dated 21-3-1985.] may changes such day to any other day, and the Registrar shall sent written notice of the change to each member.(4)At a meeting adjourned to a future day any motions standing over from the previous day shall, unless the president [* * * *] [Deleted by G.N dated 21-3-1985.] otherwise direct, take precedence over new matter.
