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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(5) in The Bihar Motor Vehicles Rules, 1992

(5)For the purpose of a quorum at a meeting presence of at least two members shall be necessary, out of which one member shall be the Chairman or the Presiding Officer appointed under sub-rule (6). If within half an hour from the time appointed for the meeting a quorum is not present, the meeting shall be adjourned to such day and at such time and place as the Chairman or the Presiding Officer may determine and if at the adjourned meeting a quorum is not present, the members present shall constitute the quorum.