Section 19 in The Assam Agricultural Farming Corporation Rules, 1973
19. Adjournment due to want of quorum.
(1)If in any meeting of the Board or annual general meeting no quorum is present within one hour of the time fixed for the meeting, the meeting shall stand automatically adjourned to the same day and at the same time and place.(2)All decisions taken in the adjourned meeting under the provisions of Section 20 of the Ordinance, shall be communicated to the State Government for its approval without which none of the decisions will take effect.
