Section 13 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
13. Business to be transacted at an adjourned meeting.
(1)At an adjourned meeting no business shall be transacted other than that which was fixed for the meeting originally convened.(2)Not less than seven days' notice of the adjourned meeting shall be given to all members of the Board including those who were absent from the preceding meeting.
