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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(2)If at any time fixed for any meeting or during the course of any meeting, the number of members falls short of quorum the Presiding Officer shall adjourn the meeting and if, the number is short of quorum even on the expiration of 15 minutes from such adjournment the Presiding Officer shall adjourn the meeting to such hours on the following or on some other date as he may deem proper.