Section 9(3) in The Central Waqf Council Rules, 1998
(3)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 thereat, shall be brought before, and may be transacted at an adjourned meeting whether [a quorum exists] [Substituted for the words "there is quorum present" by Notification No. G.S.R. 240 (E) dated 22.3.2012 (w.e.f. 30.9.1998)] or not.
