Section 13 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
13. Adjournment of meeting.
(1)Any meeting of the Council may, with the consent of the majority of the members of the Council present, be adjourned from time to time, to a later hour on the same day or to any other date, but no business other than left over at the adjourned meeting shall be transacted at such meeting.(2)A notice of adjournment posted in the office of the Council or at the place of meeting, on the day on which the meeting is adjourned, shall be deemed sufficient notice of the next ensuing meeting.
