(6)If at any meeting of the Committee there is no quorum, the Chairperson at such meeting shall adjourn the meeting to another date and the business at such an adjourned meeting may be disposed of irrespective of the number of members attending the adjourned meeting:Provided that the adjourned meeting shall be fixed for a date not less than seven days later and that all members are informed of the date, time and place of such adjourned meeting.
