Section 36 in M.P. Rights of Persons with Disabilities Rules, 2017
36. Quorum.
(1)Minimum one-third of the total members of the Board shall form the quorum for any meeting.(2)If at the time fixed for any meeting or during the course of any meeting less than one-third of the total number of members are present, the Chairperson thereof may adjourn the meeting to such hours on the following or on some other date as he may fix.(3)No quorum shall be necessary for adjourn the meeting of the Board.
