Section 22(5) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
(5)(a)Where a meeting of the State Executive Committee is adjourned under sub-rule (2) above for want of quorum for the following day, notice of such adjourned meeting shall be given to the members available at the place of meeting, and it shall not be necessary to give notice of the adjourned meeting to other members.(b)Where a meeting of the State Executive Committee is adjourned under sub-rule (2) for want of quorum for another date with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of Rule 21.
