Section 9(4) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
(4)The business which would have been brought before the original meeting had there been quorum thereat or had not been adjourned by the consent of the members shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournment thereof:Provided that no business shall be transacted at any adjourned meeting other than that left undisposed of at the previous meeting.
