Section 21 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
21.
(1)Subject to the consent of the majority of the Members present at the meeting, the President may at any time adjourn any meeting to any future day or to an hour of the same day.(2)Whenever a meeting is adjourned to a future day, the Registrar shall, if time permits, send notice of the adjournment to every Member who was not present at such meeting.(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 written notice of the change to each Member.(4)At a meeting adjourned to a future day, any motion standing over from the previous day shall, unless the President otherwise directs, take precedence over new matter.
