Section 16 in Punjab Rights of Persons with Disabilities Rules, 2019
16. Quorum.
(1)One-third of the total members of the Board shall form the quorum for any meeting.(2)If at any time fixed for any meeting or during the course of any meeting less than one-third of the total members of the Board are present, the Chairperson of the Board may adjourn the meeting to such hours on the following or on some other future date as he may fix.(3)No quorum shall be necessary for the adjourned meeting of the Board.(4)No matter which had not been on the agenda of the ordinary or the special meeting of the Board, as the case may be, shall be discussed at its adjourned meeting.(5)(a)Where a meeting of the Board is adjourned under sub-rule (2) for want of quorum to the following day, notice of such adjournment shall be given to the members of the Board available at the place where the meeting which was adjourned was to be held and it shall not be necessary to give notice of the adjourned meeting to other members; and(b)Where a meeting of the Board is adjourned under sub-rule (2) for want of quorum not to the following, but on a date with sufficient gap, notice of such adjourned meeting shall be given to all the members of the Board in the manner as specified in sub-rule (4) of rule 11.
