Section 22(1) in The Delhi Vidyut Board Rules, 1997
(1)No matter shall be considered at an adjourned meeting other than the matter left over at the meeting from which the adjournment took place :Provided that the Chairman may bring or direct to be brought before the Consultative Council any new matter which, in his opinion, is urgent, before an adjourned meeting of the Consultative Council, with or without notice.
