Section 22 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
22. Quorum.
(1)Quorum of any meeting shall be present with one-third of the total members.(2)If at any time fixed for any meeting or during the course of any meeting less than one third of the total members are present the Chairperson may adjourn the meeting for sometime or for the following day or for any other future date as may be fixed.(3)No quorum shall be necessary for the adjourned meeting.(4)No matter which had been on the agenda of the ordinary or the special meeting as the case may be, shall be considered at such adjourned meeting.(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.
