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State of Uttar Pradesh - Section

Section 8 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

8. Quorum.

(1)Five Members shall form a quorum for the meeting.
(2)If at any time fixed for any meeting or during the course of any meeting, the number of members falls short of quorum the Presiding Officer shall adjourn the meeting and if, the number is short of quorum even on the expiration of 15 minutes from such adjournment the Presiding Officer shall adjourn the meeting to such hours on the following or on some other date as he may deem proper.
(3)No quorum shall be necessary for the adjourned meeting.
(4)No matter which had not been on the agenda of original meeting shall be discussed at such adjourned meeting.
(5)No fresh notice shall be required for the adjourned meeting.