Section 9 in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997
9. Adjournment of meeting.
(1)If within thirty minutes from the time appointed for a meeting, there be no quorum the meeting shall, if called upon, the requisition of members be dissolved and in any other case unless all the members present agree to wait longer, the Chairman shall adjourn the meeting to such date and at such time and place as he may reasonably fix.(2)If at any time during the course of a meeting, the number of members present falls short of the required quorum the Chairman shall, after waiting for a period of not less than thirty minutes adjourn the meeting to some other day fixing the time and place as he thinks convenient.(3)A meeting may also, with the consent of the majority of the members, present, be adjourned, from time to time.(4)The business which would have been brought before the original meeting had there been quorum thereat or had not been adjourned by the consent of the members shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournment thereof:Provided that no business shall be transacted at any adjourned meeting other than that left undisposed of at the previous meeting.
