Section 11(10) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
(10)The quorum for a meeting of the Committee shall be six. If there is no quorum, the Chairperson may adjourn the meeting. No further notice need be given for an adjourned meeting and no quorum is also necessary for the adjourned meeting. If, at any time, after a meeting is commenced, a quorum ceases to exist, the meeting shall not be dissolved but shall continue.
