Section 33 in The Maharashtra Medical Council Rules, 1967
33. Adjournment of Meeting.
(1)Subject to the provisions of sub-section (5) of section 8, the presiding authority may, at any time for reasons to be recorded in writing, adjourn the meeting to any future day or to any hour of the same day.(2)Whenever a meeting has been adjourned to a future day, the Registrar shall, if possible, send a notice of the adjournment to every member.(3)When a meeting has been adjourned to a future day, the president may change such day to any other day, and the Registrar shall send a written notice of the change to each member of the Council.(4)At an adjourned meeting the business that is left indisposed of at the original meeting from which the adjournment took place shall, unless the president otherwise directs, take precedence over new business.
