Section 20 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
20. Adjournment of the meeting.
(1)The presiding authority may, at any time for reasons to be recorded in writing, adjourn the meeting to any future day or to any hour of the same day.(2)Whenever a meeting is adjourned to a future day, the Registrar shall, if possible, send notice of the adjournment to every member who was not present at such meeting.(3)When a meeting has been adjourned to a future day, the President or the Chairman may change such day to any other day, and the Registrar shall send written notice of the change to each member.(4)At a meeting adjourned to a future day any motion standing over from the previous day shall unless the President or, as the case may be, the Chairman, otherwise directs, take precedence over new matter.
