Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4)(b) in Mahatma Jyoti Rao Phoole University, Jaipur, 2012

(b)If, at any point of time during the progress of a meeting, any member calls attention to the number of members present the President shall, within a reasonable time, count the number of members present, and if a quorum is not present, he shall adjourn the meeting, Every such adjournment shall be recorded and shall be signed by the President.