Section 14 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
14. Quorum at Committee meeting.
(1)One half of the existing members of the Committee shall form the quorum for its meeting, fractions being ignored. However, the quorum shall not be less than three.(2)If at any time fixed for any meeting or during the course of any meeting a quorum is not present, the presiding authority shall adjourn the meeting of the Committee and if a quorum is not present at the expiration of fifteen minutes from such adjournment, the presiding authority shall adjourn the meeting, to such hours on the following or on some other future date as he may fix.(3)The business which would have been brought before its original meeting had there been a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjourned meeting thereof, whether there be quorum present or not.(4)No matter which had not been on the agenda of the meeting shall be discussed at such adjourned meeting except with the permission of the presiding authority.(5)No fresh notice shall be required for the adjourned meeting.
