Section 18 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
18.
Where a meeting has been adjourned for lack of quorum, the business which would have been brought before the original meeting if there had been a quorum present there at, shall be brought before, and may be transacted at the adjourned meeting, whether there is quorum present or not.
