Section 12 in Tamil Nadu State Khadi and Village Industries and Board Regulations, 1961
12. Adjournment.
- (i) If the Board so resolves, the President may, at any time, adjourn any meeting to any future day or to any hour of the same day and, if practicable, an intimation in that behalf shall be given to all members who were not present at the meeting:(ii)Provided that no business left unfinished shall be transacted at any adjourned meeting and such other business of which notice was given to the members in accordance with the provisions of these regulations.
