Section 12(3) in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
(3)In case of adjournment, the Chairperson shall decide the date, time and place of meeting for transacting the business of the Authority which could not take place due to adjournment and notice for such meeting shall be sent by the Secretary to all the Members including the Chairperson, in writing. In such cases, the notice period of seven days stipulated under regulation 7 shall not apply.
