Section 23 in The Medical Council Of India Regulations, 2000
23. Adjournment of meetings .-(1) The President may if he deems necessary at any time, adjourn any meeting to any future date or to any hour of the same day stating the reasons thereof.
(2)Whenever a meeting is adjourned to a future date, the Secretary shall send notice of the adjourned meeting to all the members.(3)When a meeting has been adjourned to a future date and the President changes it to any other date for compelling reasons, the Secretary shall communicate the said change to each member.(4)At a meeting adjourned to a future date any motion standing over from the previous day shall, unless the President otherwise directs, takes precedence over other matters on the agenda.(5)Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meeting, the President or a member may suggest a change in the order of business on the agenda and if the Council agrees such a change shall take place.(6)No matter which had not been on the agenda of the original meeting shall be discussed at an adjourned meeting.(7)The same quorum shall be necessary for an adjourned meeting as for the ordinary meeting.
