Section 6 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
6. Quorum at Board meeting.
(1)Seven members shall form the quorum for a meeting.(2)If at any time fixed for any meeting or during the course of any meeting a quorum is not present, the presiding authority shall adjourn the meeting and if a quorum is not present at the expiration of fifteen minutes from such adjournment the presiding authority shall adjourn the meeting to such hours on the following or on some future date as he may fix.(3)The business which would have been brought before the original meeting, had there been a quorum thereat, shall be brought before the adjourned meeting, and may be disposed of at such meeting or at any subsequent adjournment thereof, whether there be quorum present or not.(4)No matter which had not been on the agenda of the original meeting shall be discussed at such adjourned meeting except with the permission of the presiding authority.(5)No fresh notice shall be required for the adjourned meeting.
