Section 63 in Gujarat State Council for Physiotherapy Rules, 2013
63. Adjournment of Meetings of Executive Committee.
(1)When there is no quorum at a meeting, the Presiding Authority shall adjourn the meeting to another day and notify the same on the notice at the office of the Council and send to each member of the Committee. The business which would have been brought before the original meeting had there been a quorum thereat shall be brought before the adjourned meeting, and may be disposed of at such meeting, or at any subsequent adjournment thereof, whether there be a quorum present or not.(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time, but only the business left indisposed of at the meeting from which the adjournment took place shall be transacted at the adjourned meeting subject to the provision of Rule 46.
