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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(2)If on the date and time appointed for holding a meeting, the quorum is not present, the meeting shall stand adjourned and the members shall meet on a date, time and place fixed by the President and if, on the adjourned date and time also the quorum is not complete, the meeting shall be held if at least one-fourth of the total number of members are present:Provided that at least seven clear days notice is given to the members present and to each member who is not present at the meeting on the same or the following day by registered post, fax or email, as the case may require.