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State of Madhya Pradesh - Section

Section 21 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

21. Adjournments.

- Any meeting of the General Council, may, with the consent of a majority of the members present, be adjourned to any other date mi no business other than that leftover at the adjourned meeting shall be transacted at the next meeting.A notice of such adjournment posted in the office of the Sansthan on the day on which the meeting is adjourned shall be deemed sufficient notice of the next ensuing meeting.