Section 63(1) in Gujarat State Council for Physiotherapy Rules, 2013
(1)When there is no quorum at a meeting, the Presiding Authority shall adjourn the meeting to another day and notify the same on the notice at the office of the Council and send to each member of the Committee. The business which would have been brought before the original meeting had there been a quorum thereat shall be brought before the adjourned meeting, and may be disposed of at such meeting, or at any subsequent adjournment thereof, whether there be a quorum present or not.
