Section 31C(7A) in Maharashtra Public Trust Rules, 1951
(7A)[ No business shall be transacted any meeting unless there is a quorum present, if there be no quorum, the meeting shall be adjourned to a subsequent date of which ten days' notice shall be given to all the members. No quorum shall be necessary at such adjourned meeting.] [Inserted by Notification No. 29306/P, dated 25th October 1966.]
