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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012

(3)The quorum for meetings of the Board shall be five. If there is no quorum at the commencement of the meeting, the Chairman shall at the expiration of a half an hour take notice whether there are 5 members are present, and if they are not, the meeting shall forthwith be adjourned as the Chairman may appoint. Such adjournment shall be recorded by the Registrar under the signature of the Chairman:Provided that in case of adjourned meeting, no quorum will be required.